Section 6(3) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli
(3)In every village situated in such area, the Government shall, before the season of sowing, supply seed of the prescribed kind [at a rate which shall not be higher than the market rate and which shall be approved for each year by the [concerned Secretary to the Government] [Substituted by Regulation No. XLII of 1358 F.] or by any other officer authorised by the Government in this behalf.]
