Section 4(3) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(3)Where under any law in force in [any part of India] [Substituted by Act No. III of 1339 F.] the import, into any area, of ginned or unginned cotton, cotton waste or cotton seed has been prohibited, the Government may, by notification, declare, subject to reasonable conditions. that cotton of that area may be imported, by road or rail into any protected area in [the Hyderabad area of the State of Maharashtra] [Substituted by A.O. 1956.].
