Section 3 in The Secunderabad And Aurangabad Cantonments House Rent Control Law (Repeal) Act, 1972
3. Repeal of Secunderbad and Aurangabad Cantonment House Rent Control Law, 1949 , as in force in the Aurangabad Cantonment.
On and from the date on which the Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 (Hyderabad Act XX of 1954 .) is extended by notification under section 3 of the Cantonments (Extension of Rent Control Laws) Act, 1957 , (46 of 1957 .) to the Aurangabad Cantonment, the Secunderabad and Aurangabad Cantonments House Rent Control Law, 1949 , as in force in that cantonment shall stand repealed.
