Section 16 in Telangana Land Encroachment Act, 1905
16. Saving of lands claimed by right of escheat or reversion.
- Nothing in this Act [save as provided in section 15-A] [These words, figure and letter were inserted by Act XXIX of 1950.] shall apply to any lands claimed by right of escheat [XXX] [The word 'resumption' omitted by Act XXIX of 1950.] or reversion until such lands have been reduced into possession by [the State Government] [The word 'State' was substituted for 'Provincial' by the Adaptation of Laws Order, 1950.].The provisions as per Act XXV of 1958."(1) Power to remove difficulties. - if any difficulty arises in giving effect to the provisions of this Act, or of the principal Act as extended by this Act, in their application to the transferred territories, in consequence of the transition to the said provisions from the corresponding provisions of the Act in force therein immediately before the commencement of this Act, the State Government may, by order in the Telangana Gazette, make such adaptations or modifications of the said Act not affecting the substance, or make such provisions as appear to them to be necessary or expedient for removing the difficulty:Provided that the power conferred by this sub-section shall not be exercisable after the expiration of three years from the commencement of this Act.(2)If any difficulty arises in giving effect to the provisions of this Act, or of the principal Act as extended by this Act, (otherwise than in relation to the transition from the provisions of the corresponding Act in force before the commencement of this Act), in their application to the transferred territories, the State Government may, by order, make such provisions, not inconsistent with the purposes of this Act or of the principal Act as extended by this Act, as appear to them to be necessary or expedient for removing the difficulty.Effect of other laws. - Nothing contained in the Hyderabad Land Revenue Act (Hyderabad Act VIII of 1317 F.) shall apply in so far as it relates to any matter or proceeding dealt with in the principal Act as amended by this Act except as respects things done or omitted to be done before the commencement of this Act".
