Section 209 in Telangana District Boards Act, 1955
209. Effect of this Act upon the Hyderabad Cattle Trespass Act V of 1337 Fasli.
- Notwithstanding anything contained in the Hyderabad Cattle Trespass Act, 1337 Fasli-(a)the powers of the High Court and the Court of Session under sub-section (3) of section 26 of the said Act, shall be exercisable only in respect of cases under Chapter IV & V of the said Act and in respect of all other cases under the said Act, the said powers shall be vested in the Board;(b)in respect of powers under the control or management of a Board, the High Court shall have no powers under sub-section (4) of section 26 of the said Act, and the Government may authorize any person or persons to exercise such of those powers as may be prescribed and may, at any time withdraw such powers;(c)the powers of the High Court under section 27 of the said Act shall not be exercisable by the Court and the said powers shall be exercised by the Government.
