Section 1 in Telangana Land Revenue (Enhancement) Act, 1967
1. Short title, extent and commencement.
(1)This Act may be called [the Telangana Land Revenue (Enhancement) Act, 1967.] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.](2)It extends to the whole of the [State of Telangana.] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.](3)(i)This Act, except section 3 (in so far as it relates to the class of lands specified in section 4), section 4 and section 6, shall be deemed to have come into force on the first day of July 1962.(ii)Section 3 (in so far as it relates to the class of lands specified in section 4), section 4 and section 6 shall be deemed to have come into force on the first day of July, 1967.
