Section 16(2) in Telangana Land Encroachment Act, 1905
(2)If any difficulty arises in giving effect to the provisions of this Act, or of the principal Act as extended by this Act, (otherwise than in relation to the transition from the provisions of the corresponding Act in force before the commencement of this Act), in their application to the transferred territories, the State Government may, by order, make such provisions, not inconsistent with the purposes of this Act or of the principal Act as extended by this Act, as appear to them to be necessary or expedient for removing the difficulty.Effect of other laws. - Nothing contained in the Hyderabad Land Revenue Act (Hyderabad Act VIII of 1317 F.) shall apply in so far as it relates to any matter or proceeding dealt with in the principal Act as amended by this Act except as respects things done or omitted to be done before the commencement of this Act".
