Section 3(1) in The Hyderabad District Officers (Change of Designation and Construction of References) Act, 1950
(1)All Laws, Regulations, Notifications, Orders, Bye-laws and instruments, which immediately before the commencement of this Act were in force in the Hyderabad State, shall be construed as if references therein to the designations mentioned in sub-clauses (i) to (vi) of clause 2, were respectively references to the designations specified in sub-clauses (i) to (vi) of clause (b) thereof.
