Section 1A in The Hyderabad Court of Wards Act, 1350 F
1A. [ Effect of Hyderabad Regulation LXIX of 1358 Fasli on this Act. [Section 1-A was added by A.O. 1956 and further amended by Bombay XXXI of 1958.]
- With effect from the commencement of [* * * ] the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (LXIX of 1358 Fasli), the provisions of this Act are subject to the provisions of the said [Regulation].
