Section 2(d) in Telangana Jagirdars Debt Settlement Act, 1952
(d)"Co-operative Society" means a Society registered [or deemed to be registered] [The words 'or deemed to be registered' were inserted by the Andhra Pradesh Adaptation of Laws Order, 1957.] under the provisions of [the Andhra Pradesh (Telangana Area) Co-operative Societies Act, 1952] [Substituted for the short title 'the Hyderabad Co-operative Societies Act, 1952' by A.P. Act IX of 1961 and the said Act XVI of 1952 was repealed by the Telangana Co-operative Societies Act, 1964 (Act 7 of 1964).] (Act XVI of 1952).;
