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State of Maharashtra - Act

Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953

MAHARASHTRA
India

Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953

Act 1 of 1953

  • Published on 1 April 1953
  • Commenced on 1 April 1953
  • [This is the version of this document from 1 April 1953.]
  • [Note: The original publication document is not available and this content could not be verified.]
Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953Hyderabad Act No. 1 of 1953Published in Gazette, Extraordinary No. 47, dated 1st April, 1953.An Act to make certain provisions in consequence of demonetization of the Hyderabad O. S. Currency, with effect from 1st April, 1953.Preamble. - Whereas it is expedient to make certain provisions in consequence of the demonetization of the Hyderabad O.S. Currency, with effect from 1st April, 1953;It is hereby enacted as follows :-

1. Short title, extent and commencement.

(1)This Act may be called the Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953.
(2)It shall extend to the whole of the [Hyderabad area of the State of Maharashtra] [Substituted by A.O., 1956 and 1960.].
(3)It shall come into force with effect from 1st April, 1953.

2. Provisions consequential on demonetization of Hyderabad O. S. Currency.

- Subject to the provisions of the Act references, express or implied in any Hyderabad Law, Regulation, notification, order, bye-law; contract and agreement (oral or written), bond and other instruments which immediately before the commencement of this Act were in force in the [Hyderabad area of the State of Maharashtra] [Substituted by A.O., 1956 and 1960.] shall be construed as if reference therein to any amounts in O. S. Currency were references to the equivalent amounts in I. G. Currency according to the standard rate of exchange and all rights and liabilities express or implied in O. S. Currency in force before such commencement shall be construed accordingly ;Provided that, nothing in this section shall preclude a person from paying his dues in equivalent O. S. Currency to the extent and for the purposes for which the same continues as legal tender in [Hyderabad area of the State of Maharashtra] [Substituted by A.O., 1956 and 1960.] after the thirty-first day of March, 1953.Illustration. - References to O. S. Rs. 7 in any law or other matters mentioned in this section shall be construed as if such references were references to Rs. 6 in I. G. Currency according to the standard rate of exchange.

3. Round off.

- To facilitate the calculation for purposes of payment the total amount payable in any case by virtue of the provisions of section 2 shall be rounded off to the nearest quarter-anna in I. G. Currency.

4. Amendment of section 2, Hyderabad Act III of 1308 F.

- Section 2 of the Hyderabad General Clauses Act (III of 1308 F.) shall be amended as follows :-For clause (22) in the said section, the following clause shall be substituted, namely :-"(22) 'rupee' means a rupee in I. G. Currency and fractional denominations of a rupee shall be construed accordingly."

5. Removal of difficulties.

- If any difficulty arises in the application of this Act and in the transition from O.S. Currency to I. G. Currency the Government may by notification in the Jarida make such provisions as it considers necessary for the removal of the difficulty.