Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD (APPLICATION OF CENTRAL ACTS) ACT, 1952 48 of 1952 [] CONTENTS 1. Short title, extent and commencement 2. Definition 3. . SCHEDULE 1 :- SCHEDULE HYDERABAD (APPLICATION OF CENTRAL ACTS) ACT, 1952 48 of 1952 [] An Act to apply to the State of Hyderabad certain Central Acts affecting Hindu and Muslim Law. Preamble WHEREAS it is expedient to apply to the State of Hyderabad certain Central Acts affecting Hindu and Muslim Law ; It is hereby enacted as follows : 1. Short title, extent and commencement :- (1) This Act may be called the Hyderabad (Application of Central Acts ) Act, 1952. (2) It extends to the whole of the 1 [Hyderabad area of the State of Maharashtra]. (3) It shall come into force at once. 1. Subs, by Bom. (Hyderabad Area) A.O., 1956 and then by Mah. A.O. 1960. 2. Definition :- In this Act - 'appointed day' means the day on which this Act comes into force. 3. . :- Application of Central Acts to 1[the area to which this Act extends]. The following Acts, namely :- (a)Act XII of 1928.Application of Central Acts to Hyderabad :- The Hindu Inheritance (Removal of Disabilities) Act, 1928 (XII of 1928). (b)2[****] (c)3[****] (d)The Dissolution of Muslim Marriages Act, 1939 (VIII of 1939), (e) The Hindu Married Women's Right to Separate Residence and Maintenance Act, 1946 (XIX of 1946), and 4(f)[****] shall, with effect from the appointed day, extend to and be in force of the 5 [area to which this Act extends ] subject to the modifications mentioned in the Schedule and shall, accordingly, be in force in the said '[area] with effect from the said date in the forms respectively specified in Annexures, A, B, C, D, E and F to the Schedule. 1. Subs, vide Bom. (State and Concurrent Subjects) A.O., 1956. 2. Clauses (b) and (c) have been omitted vide Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956. 3. Clauses (b) and (c) have been omitted vide Bombay Adaptation of Laws (State and Concurrent Subject) Order, 1956. 4. Clause (f) has been omitted vide Bombay Adaptation of Laws State and Concurrent Subjects) Order, 1956. 5. Substituted vide Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956. VIII of 1939. SCHEDULE 1 SCHEDULE SCHEDULE The Hindu Inheritance (Removal of Disabilities ) Act, 1928 (XII of 1928 ) For sub-section (2) of section 1, the following sub-section shall be substituted, namely :- "(2) It extends to the whole of the [Hyderabad area of the State of Maharashtra"]. The Hindu Law of Inheritance (Amendment) Act, 1929 (II of 1929) In sub-section (2) of section 1, for the words and letters " It extends to the whole of India except Part 'B' States" the following shall be substituted namely :- "(2) It extends to the whole of the [Hyderabad area of the State of Maharashtra "]. The Hindu women's Right to Property Act, 1937 (XVIII of 1937) For sub-section (2) of section 1, the following sub-section shall be substituted, namely :- "(2) It extends to the whole of the [Hyderabad area of the State of Maharashtra"] The Dissolution of Muslim Marriages Act, 1939 (VIII of 1939) For sub-section (2) of section 1, the following sub-section shall be substituted, namely :- "(2) It extends to the whole of the [Hyderabad area of the State of Maharashtra"] The Hindu Married Women's Right to Separate Residence and Maintenance Act, 1946 (XIX OF 1946 ) For sub-section (2) of section 1, the following sub-section shall be substituted, namely :- "(2) It extends to the whole of the State of Hyderabad " The Hindu Married DISABILITIES REMOVAL ACT, 1946 (XXVIII of 1946 ) For sub-section (2) of section 1, the following sub-section shall be substituted, namely :- "(2) It extends to the whole of the "[Hyderabad area of the State of Maharashtra"]