Section 3 in Telangana (Application of Central Acts) Act, 1952
3. Application of Central Acts to [the area to which this Act extends.] [Substituted for the word 'Hyderabad' by the Andhra Pradesh Adaptation of Laws Order, 1957.]
- The following Acts, namely:-(a)The Hindu Inheritance (Removal of Disabilities) Act, 1928 (XII of 1928),(b)[XXX] [Clauses (b) and (c) were omitted by the A.P.A.O. 1957.](c)[XXX] [Clauses (b) and (c) were omitted by the A.P.A.O. 1957.](d)The Dissolution of [Muslim Marriages Act, 1939] [See The Miscellaneous Personal Laws (Extension) Act, 1959 (Central Act 48 of 1959).] (8 of 1939),(e)The Hindu Married Women's Right to Separate Residence and Maintenance Act, 1946 (19 of 1946), and(f)[XXX] [Clause (f) omitted by the A.P.A.O., 1957.]shall, with effect from the appointed day, extend to and be in force in the whole of [the area to which this Act extends] [Substituted for the words 'the State of Hyderabad' by the A.P.A.O., 1957.] subject to the modifications mentioned in the Schedule and shall, accordingly, be in force [in the said area] [Substituted for the words 'the said State' by the A.P.A.O., 1957.] with effect from the said date in the forms respectively specified in [Annexures A, D and E] [Substituted for the 'Annexures A, B, C, D, E and F' by the A.P.A.O., 1957.] to the Schedule.
