Section 1A in Telangana Court of Wards Act, 1350 F
1A. [ Effect of Regulations LX and LXIX of 1358F. on this Act. [Inserted by the Andhra Pradesh Adaptation of Laws Order, 1957.] - With effect from the commencement of the [Telangana Board of Revenue Regulation, 1358 Fasli (LX of 1358 Fasli)] and the [Telangana (Abolition of Jagirs) Regulation, 1358 Fasli (LXIX of 1358 Fasli),] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] respectively, the provisions of this Act are subject to the provisions of the said Regulations.]
