Section 19(1) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(1)The Hyderabad Record of Rights in Land Act (NO.1 of 1346 F.) hereinafter in this section referred to as the repealed Act, is hereby repealed:Provided that in respect of any village in which a record of rights is being prepared in pursuance of Section 3 of the repealed Act on the date on which this Regulation comes into force, or has been completed in pursuance thereof before the said date, the provisions of this Regulation shall as from the said date have effect as if anything done under the repealed Act had been done under the corresponding provision of this Regulation and in particular as if the record of rights was being prepared in pursuance of a notification issued under sub-section (4) of Section 1 of this Regulation, or, as the case may be, as if the record of rights had been prepared in pursuance of such notification and as if its completion had been notified under sub-section (2) of Section 4.
