Section 4 in Telangana Absorbed Enclaves Act, 1951
4. Assimilation of Laws.
- All laws in force in an enclave immediately before the date of transfer shall, as from that date cease to be in force in that enclave, and all laws in force in the absorbing district immediately before the said date shall, as from that date extend to, and be in force in, that enclave:Provided that anything done or action taken under a law in force in the enclave before the date of transfer shall be deemed to have been done or taken under the corresponding law extending to, and in force in, that enclave as from the date of transfer.Explanation. - In this section "law" includes any Act, Ordinance or Regulation and any notification, order, scheme, rule, form or bye-law issued, made or prescribed under any Act, Ordinance or Regulation.
