Section 1 in Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953
1. Short title, extent and commencement.
(1)This Act may be called the Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953.(2)It shall extend to the whole of the [State of Telangana] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.].(3)It shall come into force, with effect from 1st April, 1953.
