Section 1(1) in Telangana Land Revenue Act, 1317 F.
(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.]].
