Section 1 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
1. Short title, extent and commencement.
(1)These rules may be called the Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951.(2)They shall come into force in the whole of the (Telangana Area) of the A.P. State from the date of their publication in the Gazette, (Published in Hyderabad Gazette No.3, dated 18th January, 1951).(3)Definitions : - In these rules -(i)Act means the Andhra Pradesh [(Telangana Area) Land Revenue Act of 1317 F.):](ii)Form means the form appended to these rules.(4)Repeal : - The Andhra Pradesh (Telangana Area) Settlement Rules, of 1318 F and all Gashtis and Orders issued before the commencement of these rules, in so far as they are a repetition of, or inconsistent with the provisions of these rules are hereby repealed; but nothing herein contained shall affect anything done under the said Settlement Rules, Gashtis and Orders before the commencement of these rules.
