(1)The Andhra Pradesh (Andhra Area) Civil Courts Act, 1873, the Andhra Pradesh (Telangana Area) Civil Courts Act, 1954 and section 17 of the Andhra Pradesh (Telangana Area) Small Causes Courts Act, 1330 Fasli are hereby repealed.(2)The provisions of sections 8 and 18 of the [Telangana General Clauses Act, 1891 (Act No 1 of 1891)] [Adapted by the Telangana Adaptation of Laws Order, 2016, issued in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] shall apply upon such repeal.
