Section 77(1) in Telangana Court-fees and Suits Valuation Act, 1956
(1)The State Government may, by notification in the [Telangana] [Substituted for the words 'Andhra Pradesh' by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, make rules to carry out generally the purposes of this Act.
