Section 1(4) in The Hyderabad Record of Rights in Land Regulation, 1358 Fasli
(4)In any other village this section and Section 19 (in so far as it repeals the Hyderabad Record of Rights in Land Act No.1 of 1346 F) shall come into force on the date of the publication of this Regulation in the Jarida and the remaining provisions of this regulation shall come into force on the date on which Government, by notification directs the said provisions to apply to such village or to a local area including such village:Provided that Sections 11 and 13 shall not come into force in any village until the expiration of two years from the date of the issue in respect of that village of the notification referred to in sub-section (2) of Sec. 4.
