Section 13 in Telangana Rights in Land and Pattadar Pass Books Act, 1971
13. Repeal and savings.
- The Andhra Pradesh (Telangana Area) Record of Right in land Regulation, 1358 (Regulation No.LVIII of 1358 F.) Fasli and all Standing Orders and any other provisions of law relating to the record of rights in land as in force in the State are hereby repealed:Provided that the provisions of section 8 of the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] General Clauses Act, 1891 (Act 1 of 1891) shall be applicable in respect of the repeal of the said enactment, Standing Orders and other provisions of law; and sections 8 and 18 of the said Act shall be applicable as if the said enactment, Standing Orders and provisions of the law had been repealed and re-enacted by a Telangana Act.
