The Telangana General Clauses (Amendment and Supplementary) Act, 1950.

THE TELANGANA GENERAL CLAUSES (AMENDMENT AND 
SUPPLEMENTARY) ACT, 1950. 
(ACT NO. XVIII OF 1950.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Definitions. 
3. Application of Telangana General Clauses Act. 
4. Rules of constructions applicable to certain 
enactments. 
5. Amendment and repeal. 
 
THE TELANGANA GENERAL CLAUSES (AMENDMENT 
AND SUPPLEMENTARY) ACT, 1950.1 
 
ACT No. XVIII OF 1950. 
 
1. (1) This Act may be called 2[the Telangana General 
Clauses (Amendment and Supplementary) Act, 1950.] 
 
 (2) It shall come into force at once. 
 
2. In this Act unless, there is anything repugnant in the 
subject or context,- 
 
 (a) “Constitution” means the Constitution of India; 
 
 (b) “Hyderabad Act” means,- 
 
  (i) an Act of the l egislature established for the pre -
Reorganisation Hyderabad State by the Constitution, 
including an Act made under article 385 thereof, and 
 
  (ii) an Act made before the commencement of the 
Constitution by the Legislative Council or the Legislative 
Assembly in existence in the pre -Reorganisation Hyderabad 
State at the time of making of the Act; 
 
 (c) “Hyderabad Regulation” means,- 
 
  (i) a regulation including an A’ in, made by H.E.H. the 
Nizam before the 18th day of September 1948; and 
                                                           
1. The Andhra Pradesh (Telangana Area) General Clauses (Amendment 
and Supplementary) Act, 1950 in force in the 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 and 
commencement. 
Definitions. 
2  [Act No.XVIII of 1950] 
  (ii) a r egulation made by H.E.H. the Nizam, the 
Military Govern or or the Chief Mi nister on or after the said 
date but before the commencement of the Constitution. 
 
3. Save as provide d in section 4, the provisions of 3[the 
Telangana General Clauses Act, 1308F.] as respects the 
construction of Acts and of orders, rules and forms made 
thereunder shall apply, and be deemed always to have been 
applied, in respect of the construction of all Hyderabad Acts 
and Hyderabad regulations and of orders, rules and forms 
made thereunder. 
 
4. In all Hyderabad Acts of the description mentioned in 
sub-clause (i) of clause (b) of section 2 and in all Hyderabad 
regulations of the description mentioned in sub -clause (ii) of 
clause (c) of section 2, unless there is anything repugnant in 
the subject or context:- 
 
 (a) “government” or “the government” means the State 
Government as defined in clause (60) of section 3 of the 
General Clauses Act, 1897 (India Act 10 of 1897); 
 
 (b) “financial year ”, “month” and “year” have the 
meaning respectively assigned to them in clauses (21), (35) 
and (66) of the said section 3. 
 
5. Section 24 of 3[the Telangana General Clauses Act, 
1308 F.] shall be omitted and the Hyderabad General 
Clauses Act (Amendment) Regulation, 1358 F. (XIX of 1358 
F.) shall be repealed. 
 
* * * 
                                                           
3. Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
Rules of 
constructions 
applicable to 
certain 
enactments. 
Amendment and 
repeal. 
Application of 
Telangana 
General Clauses 
Act. 
Act III of 1308F. 

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