Section 3(8) in Telangana Towns Nuisances Act, 1889
(8)[ Repealed.] [Clause (8) was repealed by section 14 of the Andhra Pradesh (Andhra Area) Prevention of Begging Act, 1945 (Act XIII of 1945). This was permanently re-enacted by section 2 of and the First Schedule to the Andhra Pradesh (Andhra Area) Re-enacting and Repealing (No.I) Act, 1948 (Act VII of 1948).]
