Section 1 in The Hyderabad Agricultural Debtors Relief Act, 1956
1. Short title, extent and commencement.
(1)This Act may be called the Hyderabad Agricultural Debtors Relief Act, 1956.(2)It extends to the whole of the [Hyderabad area of the State of Maharashtra] [[By the Bombay (Hyderabad Area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956, published in the Bombay Government Gazette, Extraordinary, November 1, 1956, Part IV-A, page 209, the words 'Hyderabad area of the State of Bombay', were substituted for the words 'the whole of the State of Hyderabad' (Part IV of the Schedule of the said Order at page 275 of the Gazette), and the words 'State of Maharashtra' were substituted for the words 'State of Bombay' under the provisions Of Section 4(i) of the Maharashtra Adaptation of Laws (Stale and Concurrent Subjects) Order, 1960, in subsection (2) of section 1.The Hyderabad Agricultural Debtors' Relief (Bombay Amendment) Act, 1957 (Act No. X of 1957) has repealed the Hyderabad Agricultural Debtors' Relief (Bombay Amendment) Ordinance, 1957, published on 10.1.57 in Bombay Government Gazelle. Part IV, page 23.]],(3)It shall come into force after ninety days from the date of its publication in the Jarida.
