Section 1 in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli
1. Short title, extent and commencement.
(1)This Regulation may be called the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli.(2)It shall extend to the whole of the [Hyderabad area of the State of Maharashtra.] [The words 'the Hyderabad area of the State of Bombay' were Substituted for the words 'Hyderabad State' [Schedule (Part III) of the Bombay (Hyderabad area) Adaptation of Laws (State and Concurrent Subjects) Order, 1956 at page 255 of the Gazelle and the words 'State of Maharashtra' were substituted lor the words 'State of Bombay' under the provisions of section 4(i) of the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.](3)It shall come into force on the date of its [publication in the Jarida] [Published in Extraordinary Jarida No. 40, dated the 15th Mehir, 1358 Fash.].
