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State of Telangana - Section

Section 14 in Telangana Public Security Measures Act, 1951

14. Repeals and savings.

(1)The enactments specified in the following table are hereby repealed to the extent mentioned in the fourth column thereof:-Enactments Repealed.
Year No. if any Short title Extent of repeal
1 2 3 4
1348 F XII The Andhra Pradesh (Telangana Area) PublicSecurity Act. The whole except-(1) Section 1 and Chapter III,(2) Section 2 to theextent to which it defines words and expressions used in ChapterIII, and(3) Section 36 to the extent to which itapplies to offences punishable under Chapter III.
1348 F   The Defence of Hyderabad Regulation, 1348-F. To the extent to which it enables rules to bemade and enforced in relation to matters in respect of whichpowers are conferred by the Telangana Public Security MeasuresAct, 1951.
1358 F VIII The Public Safety and Public InterestRegulation. The whole.
(2)Every notification issued, or appointment or order made under-
(i)the Public Safety and Public Interest Regulation (VIII of 1358 F.), or
(ii)a provision of [the Andhra Pradesh (Telangana Area) Public Security Act, 1348 F.] [Substituted for the original short title by Act IX of 1961.] Act XII of 1348 F. repealed by sub-section (1), or
(iii)a rule included in the Defence of Hyderabad Rules which ceases to have effect by reason of the partial repeal of the Defence of Hyderabad Regulation, 1348 F., by sub-section (1), which was in force immediately before the commencement of this Act, so far as it could validly have been issued or made under this Act, shall continue in force and be deemed to have been issued under this Act until it is superseded or modified by competent authority under this Act, and any proceeding under the said Regulation or Act or under any such rule pending on the date of coming into operation of this Act may be continued as if it were a proceeding under this Act.