Section 1(2) in Telangana District Boards Act, 1955
(2)It extends to the whole of the State of Hyderabad except areas legally included within the jurisdiction of Corporations constituted under the [Hyderabad Municipal Corporation Act, 1950] [Repealed by Act No.II of 1956.], or of any Cantonment or of any City Municipal Committee or Town Municipal Committee constituted under the [Hyderabad Municipal and Town Committees Act, 1951] [The Municipal and Town Committees Act, 1951 (XXVII of 1951) was repealed by the section 320 of Hyderabad District Municipalities Act, 1956 (Hyd. Act XVIII of 1956). Act XVIII of 1956 (except Chapter XIV) was repealed by Act No.6 of 1965.] or of a Mines Board of Health.
