Section 1 in Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953
1. Short title, extent and commencement.
(1)This Act may be called the Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953.(2)It shall extend to the whole of the [Hyderabad area of the State of Maharashtra] [Substituted by A.O., 1956 and 1960.].(3)It shall come into force with effect from 1st April, 1953.
