Section 30 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
30. Validation.
- Any order made by the Government before the commencement of this Act remitting the cess leviable under the provisions of the Andhra Pradesh (Telangana Area) Sugarcane Cess Act, 1953 (Act IX of 1953), shall, for all purposes, be deemed to be valid as if such order had been made under sub-section (2) of section 21.
