(1)The following Acts? are hereby repealed:(a)The Andhra Pradesh (Andhra Area) Elementary Education Act, 1920(Act VIII of 1920);(b)The Andhra Pradesh (Andhra Area) Aided institutions (Prohibition of Transfer of Property) Act, 1948(Act XIV of 1948) in so far as it relates to the institutions which are intended for an educational purpose;(c)The Andhra Pradesh Educational Institutions (Requisitioning and Acquisition) Act, 1956(Act XXXVI of 1956);(d)The Andhra Pradesh Primary Education Act, 1961(Act XI of 1961);(e)The Andhra Pradesh Recognised Private Educational Institutions (Control) Act, 1975(Act 11 of 1975).(2)Upon such repeal, the provisions of sections 8 and 18 of the [Telangana] [Adapted in G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] General Clauses Act, 1891(Act I of 1891), shall apply.
