Section 2(1a) in Hyderabad General Clauses Act, 1308F
(1a)"Hyderabad law" means -(i)an Act of the Legislature established for the prereorganisation Hyderabad State by the Constitution, including an Act made under article 385 thereof;(ii)an Act made before the commencement of the Constitution by the Legislative Council or the Legislative Assembly in existence in the pre-reorganisation Hyderabad State at the time of making of the Act;(iii)A Regulation including an 'A' in made by H.E.H. the Nizam before the 18th day of September, 1948; and(iv)a Regulation made by H.E.H. the Nizam, the Military Governor or the Chief Minister of the pre-Reorganisation Hyderabad State on or after the said date but before the commencement of the Constitution;Explanation. - In this Act and in all Hyderabad laws whose authoritative text is in Urdu, the Urdu expression "Qanoon" shall be deemed to have the meaning assigned to "Hyderabad law" in this clause;] [Substituted by A. O., 1960.]
