Section 1 in Telangana Public Conveyances Act, 1956
1. Short title, extent and commencement.
(1)This Act may be called [the Telangana Public Conveyances Act, 1956] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.].(2)It extends, subject to the provisions of section 38, to the cities of Hyderabad and Secunderabad and shall come into force in the said cities from such date as Government may by notification in the Official Gazette appoint.
