Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com IDENTIFICATION OF PRISONERS (APPLICATION TO HYDERABAD) ACT, 1956 27 of 1956 [4th September, 1956] CONTENTS 1. Short title extent and commencement 2. Application of Central Act 33 of 1920 to Hyderabad 3. Repeal of Hyderabad Act VII of 1309 Fasli SCHEDULE 1 :- Identification of Prisoners Act, 1920 IDENTIFICATION OF PRISONERS (APPLICATION TO HYDERABAD) ACT, 1956 27 of 1956 [4th September, 1956] An Act apply to the Telangana area of the State of Andhra Pradesh the Identification of Prisoners Act, 1920 (Central Act 33 of 1920). Preamble :- Whereas it is expedient to apply to the Telangana area of the State of Andhra Pradesh the Identification of Prisoners Act, 1920 (Central Act 33 of 1920); Be it enacted in the Seventh Year of Our Republic as follows: 1. Short title extent and commencement :- (1) This Act may be called the Identification of Prisoners (Application to Hyderabad) Act, 1956. (2) It extends to the whole of the Telangana area of the State of Andhra Pradesh. (3) It shall come into force on the date of its publication in the Official Gazette. 2. Application of Central Act 33 of 1920 to Hyderabad :- The Identification of Prisoners Act, 1920 (Central Act 33 of 1920), hereinafter referred to as the said Central Act, shall, with effect from the date of publication of this Act in the Officer Gazette, extend to and be in force the area to which this Act extends subject t o the modification mentioned in the Schedule and shall, accordingly, be in force the said area with effect from the said date in the form specified in the Annexure to the Schedule. 3. Repeal of Hyderabad Act VII of 1309 Fasli :- The Hyderabad Impressions Evidence Act, 1309 Fasli (VII of 1309 Fasli) is hereby repealed: Provided that, the repeal shall not affect the previous operation of the repealed Act or anything duly done or suffered thereunder: Provided further that subject to the preceding proviso, anything done or any action taken under the repealed Act, shall be deemed to have been done or taken under the corresponding provision of the said Central Act, and shall continue to be in force accordingly, unless and until superseded by anything done or any action taken under the said Central Act. SCHEDULE 1 Identification of Prisoners Act, 1920 SCHEDULE The Identification of Prisoners Act, 1920 (Central Act 33 of 1920) For Sub section (2) of Section 1, the following sub section shall be substituted, namely: "(2) It extends to the whole of the Telangana area of the State of Andhra Pradesh."