(1)This Act may be called [the Telangana Towns Nuisances Act, 1889.] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.](2)Local extent. - Section 1 of this Act extends to the whole of the [State of [Telangana] [Substituted for the words State of Andhra by section 3 of and Schedule to the Andhra Pradesh Extension of Laws Act, 1958 (Andhra Pradesh Act XXIII of 1958).]]. The remaining sections extend to all towns in the said State which may have been or may hereafter be declared to be municipalities under [the Andhra Pradesh (Andhra Area) District Municipalities Act, 1920 (Act V of 1920)] [Repealed by Act No.6 of 1965.], or other Act of the same nature for the time being in force; and the State Government may from time to time by notification in the Official Gazette, extend such sections or any part or parts thereof permanently or for a time or for specified occasions only, from such date as may be specified in the notification to any other local area in the [State of [Telangana] [Substituted for the words 'State of Andhra' by section 3 of and Schedule to the Andhra Pradesh Extension of Laws Act, 1958 (Andhra Pradesh Act XXIII of 1958).]] and may cancel or modify any such notification.
