Section 39 in Telangana Public Conveyances Act, 1956
39. Repeal.
(1)The Public Conveyance Regulation of 1299 Fasli (The Dasturul Amal Gadi Hai Kiraya), is hereby repealed in the area to which it applies.(2)When any provisions of this Act come into force in any area, the corresponding provisions of [the] [Please see the provisions of Act No.6 of 1965, wherein this Act was repealed (except Chapter XIV).] Andhra Pradesh (Telangana Area) District Municipalities Act, 1956 and [the] [Changed as the Greater Hyderabad Municipal Corporation Act, 1955(Act II of 1956).] Hyderabad Municipal Corporations Act, 1955 (II of 1956), (Act XVIII of 1956). in force therein shall cease to have effect in that area:Provided that nothing in sub-section (2) shall affect the continued operation of clause (5) of section 586 of the [Hyderabad] [Changed as the Greater Hyderabad Municipal Corporation Act, 1955(Act II of 1956).] Municipal Corporations Act, 1955 (Act II of 1956).
