Section 2(26A) in Hyderabad General Clauses Act, 1308F
(26A)[ "registered", used with reference to a document, shall mean, in relation to any period before the first day of November, 1956, registered in the pre-Reorganisation Hyderabad State, and in relation to any period commencing on or after that day, registered in the area to which this Act extends;] [Substituted by A. O., 1956.]
