Section 58A(2) in Telangana Land Revenue Act, 1317 F.
(2)The Government may also at its discretion from time to time notify by [Official Gazette] [Substituted for 'Jarida' by Act No.IV of 1345 F.], that any part or person or class of persons of such village or tract of [the area to which this Act extends] [Substituted for 'Mumalik-i-Mahroosa-i-Sarkari-i-Aali' (H.E.H. the Nizam's Dominions) A.P.A.O. 1957.] to which the provisions of sub-section (1) have been made applicable shall be exempt from the said provisions.
