Section 2 in The Secunderabad And Aurangabad Cantonments House Rent Control Law (Repeal) Act, 1972
2. Repeal of Secunderabad and Aurangabad cantonments House Rent Control Law, 1949 , as in force in the Secunderbad Cantonment.
On and from the date on which the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (Andhra Pradesh Act XV of 1960 .) is extended by notification under section 3 of the Cantonments (Extension of Rent Control Laws) Act, 1957 , (1957) to the Secunderabad Cantonment, the Secunderabad and Aurangabad Cantonments House Rent Control Law, 1949 , as in force in that cantonment shall stand repealed.
