Section 4 in Telangana General Clauses Act, 1308 F
4. Construction of references to repealed enactments.
- Where any provision of an Act is repealed and it is reenacted in the repealing Act without any change in the objective, the references in any other enactment or instrument in respect of the provision so repealed shall, (unless a different intention appears) be the reference in respect of the provision so re-enacted.
