Section 3(30) in Telangana General Clauses Act, 1891
(30)in the case of any one whose personal law permits adoption, "son" shall include an adopted son, and "father" an adoptive father;[(30-a) "State" shall mean,- [Clause (30-a) inserted by Act No.IX of 1961.](i)the whole of the State of [Telangana] in the case of an Act which extends to the whole of the said State; and(ii)the Andhra area in the case of an Act which extends only to that area;]
