Section 4(2) in Telangana Relief Undertakings (Special Provisions) Act, 1971
(2)A notification under sub-section (1) shall have effect from such date, not being earlier than the date referred to in sub-section (1) of section 3, as may be specified therein, and the provisions of section 15 of the [Telangana] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] General Clauses Act, 1891, (Act I of 1891) shall apply to the power to issue such notification.
