Section 519(2) in Greater Hyderabad Municipal Corporation Act, 1955
(2)Nothing in this section shall be deemed to affect any provision of the Indian Boiler Act, 1923 (Central Act 5 of 1923) and nothing in this section which relates to the fixing or fencing of any engine, mill-gearing, hoist or other machinery shall apply on any factory to which the provisions of the Indian Factories Act, 1948 (Central Act 63 of 1948) are applicable.
