The Telangana Acts (Repealing) Act, 2016

THE TELANGANA ACTS (REPEALING) ACT, 2016.
(ACT NO. 7 OF 2017)
ARRANGEMENT OF SECTIONS
Section s
1. Short title.
2. Repeal of certain Acts .
3. Savings. …..…...… ...... …… …………..............
4. Applicability of the Telangana General Clauses Act,
1891.
SCHEDULE - I.
SCHEDULE - II.
SCHEDULE - III.
THE TELANGANA ACTS (REPEALING) ACT, 2016.
ACT No. 7 OF 2017. *
[20 th
 January, 2017]
AN ACT TO REPEAL CERTAIN ENACTMENTS OF THE
STATE OF TELANGANA.
Be it enacted by Legislature of the State of Telangana
in the Sixty-seventh Year of the Republic of India as follows:-
1. This Act may be called the Telangana Acts (Repealing)
Act, 2016.
2. (1) The enactments specified in the Schedule-I and the
Schedule-ll are hereby repealed to the extent mentioned in
c o l u m n 5 t h e r e o f , i n t h e i r a p p l i c a t i o n t o t h e S t a t e o f
Telangana.
(2) The enactments specified in the Schedule-III shall
be omitted as specified therein.
3. The repeal of any enactment under section 2 shall not
affect any other enactment in which the repealed enactment
has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect
or consequences of anything already done or suffered, or
any right, title, obligation or liability already acquired,
a c c r u e d o r i n c u r r e d , o r a n y r e m e d y o r p r o c e e d i n g i n
respect thereof, or any release or discharge of or from any
debt, penalty, obligation, liability, claim or demand, or any
indemnity already granted, or the proof of any past act or
thing;
* Received the assent of the Governor on the 19 th January, 2017.
Short title .
Repeal of certain
Acts.
Savings.
2 [Act No.7 of 2017]
n o r s h a l l t h i s a f f e c t a n y p r i n c i p l e o r r u l e o f l a w , o r
established jurisdiction, form or course of pleading, practice
or procedure, or existing privilege, restriction, exemption,
office or appointment, notwithstanding that the same
respectively may have been in any manner affirmed or
recognised or derived by in or from any enactment hereby
repealed;
nor shall the repeal by this Act of any enactment revive
or restore any jurisdiction, office, liability, right, title,
privilege, restriction, exemption, practice, procedure or other
matter or thing not now existing or in force;
nor shall the repeal of the enactments by this Act affect
the audit, examination, accounting, investigation, inquiry or
any other action taken or to be taken in relation thereto by
any authority and such audit, examination, accounting,
investigation, inquiry or action could be taken, and, or
continued as if the said enactments are not repealed by this
Act.
4. Subject to the provisions of section 3, the provisions of
section 8 of the Telangana General Clauses Act, 1891 shall
apply.
Applicability of the
Telangana
General Clauses
Act, 1891.
Act No. 1 of 1891.
[Act No.7 of 2017] 3
SCHEDULE - I
[see section 2 (1)]
Sl.
No. Year Act
No. Short Title Extent of
Repeal
(1) (2) (3) (4) (5)
1.
2.
3.
4.
5.
6.
1983
1997
1995
2006
2008
1990
16
17
12
29
32
10
Sri Padmavathi Mahila
Viswavidyalam
(Women’s University)
Act, 1983.
The Dravidian
University Act, 1997.
Sri Venkateshwara
Institute of Medical
Sciences University
Act, 1995.
Sri Venkateshwara
Vedic University Act,
2006.
Damodaram
Sanjivayya National
Law University Act,
2008.
The Telangana
Educational Service
(Regulation of Pay
Fixation of Principals
and Lecturers) Act,
1990.
The whole
The whole
The whole
The whole
The whole
The whole
4 [Act No.7 of 2017]
(1) (2) (3) (4) (5)
7.
8.
9.
10.
11.
12.
13.
1995
1350 F.
1353 F.
1961
1956
1956
1957
34
11
IX
XXIX
XXXVI
XLVIII
II
The Telangana
Educational
Institutions Grant-in-
Aid (Regulation)
Supplementary
Provision Act, 1995.
The Telangana Power
Alcohol Act, 1350 F.
The Telangana
Bhagelas Contracts
Act, 1353 F.
The Madras Cultivating
Tenants Protection
(Telangana
Amendment) Act,
1961.
The Telangana
Abolition of Whipping
Act, 1956.
The Telangana Money
Lenders (Validity of
Licenses) Act, 1956.
The Telangana
Consolidated Fund
(Withdrawal of
Moneys) Act, 1957.
The whole
The whole
The whole
The whole
The whole
The whole
The whole
[Act No.7 of 2017] 5
(1) (2) (3) (4) (5)
14.
15.
16.
17.
18.
1961
1961
1976
1995
1885
VII
XLII
XXVII
39
9
III
The Telangana
(Transferred
Territories) Extension
of Laws Act, 1961.
The Telangana Laws
(Amendment of Short
Titles) (No.2) Act,
1961.
The Telangana District
Boards (Extension of
Term of office of
Members) Act, 1961.
The Telangana
Tenants and Ryots
Protection Act, 1976.
The Telangana Marine
Fishing (Regulation)
Act, 1995.
The Telangana Minor
Ports Landing and
Shipping Fees Act,
1885.
The whole
The whole
The whole
The whole
The whole
The whole
6 [Act No.7 of 2017]
SCHEDULE - II
[see section 2 (2)]
State enactments extending/amending the Central Acts in
their application to the combined State of Andhra Pradesh.
Sl.
No. Year Act
No. Short Title Extent of
Repeal
(1) (2) (3) (4) (5)
1.
2.
3.
4.
5.
1984
2000
1953
1959
1960
26
35
VII
18
28
The Indian Electricity
(Andhra Pradesh
Amendment) Act,
1984.
The Indian Electricity
(Andhra Pradesh
Amendment) Act,
2000.
The Evacuee Interest
(Separation)
Telangana
Supplementary Act,
1953.
The Evacuee Interest
(Separation) Andhra
Pradesh
Supplementary
(Extension and
Amendment) Act,
1959.
The Evacuee Interest
(Separation) Andhra
Pradesh Amendment
Act, 1960.
The whole
The whole
The whole
The whole
The whole
[Act No.7 of 2017] 7
(1) (2) (3) (4) (5)
6.
7.
8.
9.
10.
11.
19 60
1959
1976
1983
2008
1961
27
20
22
9
23
V
The Glanders and
Farcy (Andhra Pradesh
Extension and
Amendment) Act,
1960.
The Land Acquisition
(Andhra Pradesh
Extension and
Amendment) Act,
1959.
The Land Acquisition
(Andhra Pradesh
Amendment) Act,
1976.
The Land Acquisition
(Andhra Pradesh
Amendment and
Validation) Act, 1983.
The Land Acquisition
(Andhra Pradesh
Amendment) Act,
2008.
The Indian Fisheries
(Andhra Pradesh
Extension and
Amendment) Act,
1961.
The whole
The whole
The whole
The whole
The whole
The whole
8 [Act No.7 of 2017]
SCHEDULE - III
[see section 2 (2)]
The enactments at Sl.Nos.39, 61, 67, 142 and 150
along with the entries in columns 1 to 4 thereof, in the First
Schedule to the Telangana Adaptation of Laws Order, 2016
issued in G.O.Ms.No.45, Law (F) Department, dated
01.06.2016 shall be omitted as shown below.
(Entries in G.O.Ms.No. 45, law (F) Department, dated
01.06.2016)
Sl.
No. Year Short Title
Short Title, Number
and year as
modified/amended
(1) (2) (3) (4)
39.
61.
67.
142.
1958
1965
1971
2000
The Andhr a Pradesh
Dowry Prohibition Act,
1958 (Act 1 of 1958).
The Andhra Pradesh
Money Circulation
Schemes (Prohibition)
Act, 1965 (Act 30 of
1965).
The Andhra Pradesh
Chit Funds Act, 1971
(Act 9 of 1971).
The Andhra Pradesh
Private Aided
Educational Staff
(Regulation of Pay)
Act, 2000 (Act 9 of
2000).
The Telangana
Dowry Prohibition
Act, 1958 (Act 1 of
1958.
The Telangana
Money Circulation
Schemes
(Prohibition) Act,
1965 (Act 30 of
1965).
The Telangana Chit
Funds Act, 1971
(Act 9 of 1971).
The Telangana
Private Aided
Educational Staff
(Regulation of Pay)
Act, 2000 (Act 9 of
2000).
[Act No.7 of 2017] 9
(1) (2) (3) (4)
150. 2003 The Andhra Pradesh
Regulation of the
Unauthorised
Constructions in
Municipal
Corporations,
Municipalities and
Urban Development
Authorities Act, 2003
(Act 6 of 2003).
The Telangana
Regulation of the
Unauthorised
Constructions in
Municipal
Corporations,
Municipalities and
Urban
Development
Authorities Act,
2003 (Act 6 of
2003).
* * *

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