Section 15 in Telangana Atiyat Enquiries Act, 1952
15. Repeal.
- Dastur-ul-Amals, Inams and Circular No. 10 of 1338 Fasli and all other circulars amending or supplementing the same are hereby repealed:Provided that-(a)any rule, order or notification made or issued under the circulars hereby repealed in so far as it is not inconsistent with the provisions of this Act shall be deemed to have been made or issued under this Act and shall continue to be in force until it is superseded thereunder;(b)all suits, appeals and applications pending immediately before the commencement of this Act before an Atiyat Court or before the Atiyat Appeal Committee [shall, until such time as no procedure is prescribed therefor under this Act, be continued and disposed of as if this Act, had not been passed] [Substituted for the words 'shall be continued and disposed of as if this Act had not been passed' by Act XXVIII of 1956.] and on such procedure being prescribed, they shall, notwithstanding anything contained in [the Telangana (Abolition of Jagirs) Regulation, 1358 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated. 01.06.2016.] Regulation LXIX of 1358 F. or any other law for the time being in force, be continued and disposed of in accordance with such procedure as if they had been filed under this Act]; but such cases may be heard and disposed of by the same Court or Committee before whom they are pending immediately before the commencement of this Act or by any other Atiyat Court or authority appointed for the purpose by the Government by a general or special order.
