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[Cites 0, Cited by 0] [Section 38(5)] [Section 38] [Entire Act]

State of Telangana - Subsection

Section 38(5)(b) in Telangana Public Conveyances Act, 1956

(b)if section 7 and [the Andhra Pradesh (Telangana Area) District Municipalities Act, 1956] [Please see the provisions of Act No.6 of 1965, wherein this Act was repealed (except Chapter XIV).] are both in force in that area, reference to [the Hyderabad Municipal Corporations Act, 1955 (II of 1956) (Act XVIII of 1956). in sub-section (4) of section 7 shall be construed as a reference to the former Act.] [Please see the provisions of Act No.6 of 1965, wherein this Act was repealed (except Chapter XIV).]