Section 2(7) in Hyderabad General Clauses Act, 1308F
(7)[(i) "pre-Reorganisation Hyderabad State" shall mean - [Substituted by A. O., 1956.](a)as respects any period before the commencement of the Constitution, the territory comprised in the Indian State of Hyderabad;(b)as respects any period after the commencement of the Constitution, the territories of the State of Hyderabad as specified in Part B of the First Schedule to the Constitution before the commencement of the States Reorganisation Act, 1956 (Central Act XXXVII of 1956);Explanation. - In all Hyderabad laws whose authoritative text is in Urdu, any reference in Urdu to "Mumalik-i-Mahroosa-i-Sarkar-i-Aali" (H.E.H. the Nizam's Dominions), and in all Hyderabad laws whose authoritative text is in English, any reference to "the Hyderabad State" or "the State of Hyderabad", shall be deemed to be references to the pre-Reorganisation Hyderabad State;(ii)"Hyderabad area of the State of [Maharashtra]" means the territories transferred from the pre-Reorganisation Hyderabad State to the new State of [Maharashtra] [Substituted by A. O., 1960.] under section 8 of the States Reorganisation Act, 1956 (Central Act XXXVII of 1956);"]
