The Hyderabad Currency Demonetization (Consequential and Miscellaneous Provisions) Act, 1953.

THE HYDERABAD CURRENCY DEMONETIZATION 
(CONSEQUENTIAL AND MISCELLANEOUS PROVISIONS) ACT, 
1953. 
(ACT NO. I OF 1953.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title, extent and commencement. 
2. Provisions consequential on demonetization of 
Hyderabad O.S. Currency. 
3. Rounding off. 
4. Amendment of section 2, Act III of 1308 Fasli. 
5. Removal of difficulties. 
 
THE HYDERABAD CURRENCY DEMONETIZATION 
(CONSEQUENTIAL AND MISCELLANEOUS PROVISIONS) 
ACT, 1953.1 
 
ACT No. I OF 1953. 
 
1. (1) This Act may be called the Hyderabad Currency 
Demonetization (Consequential and Miscellaneous 
Provisions) Act, 1953. 
 
 (2) It shall extend  to the whol e of the 2State of 
Telangana. 
 
 (3) It shall come into force , with effect from 1 st April, 
1953. 
 
2. Subject to the p rovisions of the Act references express 
or implied in any Hyderabad Law , Regulation, notification, 
order, bye -law, contract and agreement (oral or written) 
bond and other instrum ents which immediately before th e 
commencement of this Act were in force in the 2State of 
Telangana shall be construed as if references therein to any 
amounts in O.S. Currency were references to the equivalent 
amounts in I.G. Currency according to the standard rate of 
exchange and all rights and liabilities express  or implied in 
O.S. Currency in force before such commencement shall be 
construed accordingly: 
 
                                                           
1. The Hyderabad Currency Demonetization (Consequential and 
Miscellaneous Provisions) Act, 1953 , applicable to the Telangana Area 
of the State of Andhra Pradesh and in force in combined State,  as on 
02.06.2014, has been adapted to the State of Telangana, under section 
101 of the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 
2014) vide. the Telangana Adaptation of Laws (No.2) Order, 2016, 
issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
Short title, extent 
and 
commencement. 
 
Provisions 
consequential on 
demonetization of 
Hyderabad O.S. 
Currency. 
2  [Act No. I of 1953] 
 Provided that nothing in this section shall preclude a 
person from paying his dues in equivalent O.S. Currency to 
the extent and for the purposes for which the same 
continues as legal tender in  State of Telangana after the 
thirty-first day of March 1953. 
 
 Illustration.—Referesces to O.S. Rs.7 in any law or other 
matters mentioned in this section shall be construed as if 
such re ferences were references to Rs. 6 in I.G.  
Currency according to the standard rate of exchange. 
 
3. To facilitate the calculation for purposes of payment the 
total amount payable in any case by virtue  of the provisions 
of section 2 shall be rounded off to the nearest quarter -anna 
in I.G. Currency. 
 
4. Section 2 of 1[the Telangana General Clauses Act, 1308 
F.] shall be amended as follows:- 
 
 For clause (22) in the said  section the following clause 
shall be substituted, namely:— 
 
 “(22) „rupee‟ means a rupee in I.G. Currency and 
fractional denomi nations of a rupee  shall be construed 
accordingly”. 
 
5. If any difficulty arises in the application of this Act and in 
the transition  from O.S. Currency to I.G. Cur rency the 
Government may by notification in  the 2[Official Gazette] 
make such provisions as it considers  necessary for the 
removal of the difficulty. 
 
* * * 
                                                           
1. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
2. Substituted for the word “Jarida” by the Andhra Pradesh Adaptation  
of Laws Order, 1957. 
Rounding off. 
Amendment of 
section 2, Act III of 
1308 F. 
Act III of 1308 F. 
 
Removal of 
difficulties. 

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