Section 1(3) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(3)In any village in which a record of rights is being prepared in pursuance of Section 3 of the Hyderabad Record of Rights in Land Act (No.1 of 1346 F.) on the date on which this Regulation is published in the Jarida, or has been completed in pursuance thereof before the said date, this Regulation shall, subject to the provisions of Section 19, come into force on the said date.
