- The following enactments are hereby repealed, namely,-(i)The Andhra Pradesh (Andhra Area) Pawn Brokers Act, 1943 (Act XXIII of 1943);(ii)The provisions relating to pawn Broking contained in the Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 F (Act 5 of 1349 F):Provided that section 8 of the [Telangana General Clauses Act, 1891 (Act 1 of 1891)] [Adapted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] shall be applicable in respect of the repeal of the said enactments and sections 8 and 18 of the said Act shall be applicable as if the said enactments had been repealed and re-enacted by a 9 Telangana Act.
