(1)This Act may be called the [Hyderabad Atiyat Inquiries Act, 1952.] [This Act was amended by the Hyderabad Atiyat Inquiries (Amendment) Act, 1956 (Hyderabad Act No. XXVIII of 1956).](1)It extends to the whole of the [Hyderabad area of the State of Maharashtra] [Substituted by Bombay (Hyderabad Area) A.O., 1956 and then by Maharashtra A.O., 1960.].(2)It shall come into force on such date as the Government may, by notification in the Jarida, appoint in this behalf.
