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State of Telangana - Act

Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953

TELENGANA
India

Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953

Act 1 of 1953

  • Published on 1 June 2016
  • Commenced on 1 June 2016
  • [This is the version of this document from 1 June 2016.]
  • [Note: The original publication document is not available and this content could not be verified.]
Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953(Act No. 1 of 1953)Last Updated 8th January, 2020The Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953, applicable to the Telangana Area of the State of Andhra Pradesh and in force in combined State, as on 02.06.2014, has been adapted to the State of Telangana, under section 101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide. the Telangana Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.

1. Short title, extent and commencement.

(1)This Act may be called the Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953.
(2)It shall extend to the whole of the [State of Telangana] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.].
(3)It shall come into force, with effect from 1st April, 1953.

2. Provisions consequential on demonetization of Hyderabad O.S. Currency.

- Subject to the provisions of the Act references express or implied in any Hyderabad Law, Regulation, notification, order, bye-law, contract and agreement (oral or written) bond and other instruments which immediately before the commencement of this Act were in force in the [State of Telangana] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall be construed as if references therein to any amounts in O.S. Currency were references to the equivalent amounts in I.G. Currency according to the standard rate of exchange and all rights and liabilities express or implied in O.S. Currency in force before such commencement shall be construed accordingly:Provided that nothing in this section shall preclude a person from paying his dues in equivalent O.S. Currency to the extent and for the purposes for which the same continues as legal tender in State of Telangana after the thirty-first day of March 1953.Illustration. - References to O.S. Rs.7 in any law or other matters mentioned in this section shall be construed as if such references were references to Rs.6 in I.G. Currency according to the standard rate of exchange.

3. Rounding off.

- To facilitate the calculation for purposes of payment the total amount payable in any case by virtue of the provisions of section 2 shall be rounded off to the nearest quarter-anna in I.G. Currency.

4. Amendment of section 2, Act III of 1308 F.

- Section 2 of [the Telangana General Clauses Act, 1308 F.] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.](Act III of 1308 F). shall be amended as follows:-For clause (22) in the said section the following clause shall be substituted, namely:-"(22) 'rupee' means a rupee in I.G. Currency and fractional denominations of a rupee shall be construed accordingly'.

5. Removal of difficulties.

- If any difficulty arises in the application of this Act and in the transition from O.S. Currency to I.G. Currency the Government may by notification in the [Official Gazette] [Substituted for the word 'Jarida' by the Andhra Pradesh Adaptation of Laws Order, 1957.] make such provisions as it considers necessary for the removal of the difficulty".