Section 39(2) in Telangana Public Conveyances Act, 1956
(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in any area, the corresponding provisions of [the] [Please see the provisions of Act No.6 of 1965, wherein this Act was repealed (except Chapter XIV).]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).
