(1)This Act may be called [the Telangana Land Revenue Act, 1317 F.] [Substituted for the original short title by Act IX of 1961 and subsequently by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] and it shall come into force from 1st Azur 1318 Fasli.[(1-a) It shall extend to the whole of the [State of Telangana] [Sub-section (1-a) and section 1-A inserted by the A.P Adaptation of Laws Order, 1957 and subsequently amended by Act IX of 1961 and G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]].(2)Rules and orders in force before the commencement of this Act, provided they are not repugnant to the provisions contained in this Act, shall remain in force until rules relating to such matters are made under this Act.[1-A. With effect from the commencement of [the Telangana Board of Revenue Regulation, 1358 F.] [Sub-section (1-a) and section 1-A inserted by the A.P Adaptation of Laws Order, 1957 and subsequently amended by Act IX of 1961 and G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], [the Telangana (Abolition of Jagirs) Regulation, 1358 F.] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] and [the Telangana Tenancy and Agricultural Lands Act, 1950] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.], respectively, the provisions of this Act are subject to the provisions of the said Regulations and Act].
