Section 7 in Telangana State Co-Operative Societies (Reconstitution) Act, 1956
7. Act to override certain enactments.
- The provisions of this Act shall have effect notwithstanding anything to the contrary contained in [the Hyderabad Co-operative Societies Act, 1952 (XVI of 1952)] [Repealed by Andhra Pradesh Act 7 of 1964.] and [the Hyderabad Co-operative Land Mortgage Bank Act, 1349 Fasli (II of 1349 Fasli)] [Repealed by Andhra Pradesh Act 44 of 1961.].
