(2)Nothing in this Act shall affect any powers and duties of the telegraph authority under the provisions of the Indian Telegraph Act, 1885.Explanation.- [****] [[Explanation was deleted by Maharashtra 37 of 1999, Section 15.Deleted Explanation read as under -Explanation.- For the purpose of this section, the Maharashtra Housing Board constituted under the Bombay Housing Board Act, 1948, or the Vidarbha Housing Board constituted.under the Madhya Pradesh Statutory Bodies (Region Constitution) Act, 1.956, read with the Madhya Pradesh Housing Board Act, 1950, shall be deemed to be a local authority.]]
