THE SARF-E-KHAS (MERGER) REGULATIONS 1358-F

PREAMBLE

Whereas it is expedient to make provision consequential to the merger of the Sarf-e-Khas in the Diwani;

Now, therefore, it is enacted as follows:

Regulation - 1. Short title, extent and commencement.

(a)      This Regulation may be called the Sarf-e-Khas (Merger) Regulation, 1358-F.

(b)      It shall extent to the whole of the [1][Telangana area of the State of Andhra Pradesh].

Regulation - 2. Date of merger.

The Sarf-e-Khas shall be deemed to have merged in the Diwani on the 5th February, 1949.

Regulation - 3. Debts due to and liabilities due by the Sarf-e-Khas.

(1)     All debts due to and all liabilities due by the Sarf-e-Khas on the 5th February, 1949, shall be deemed to be debts due to and liabilities due by the Government.

(2)     Suits relating to the aforesaid debts and liabilities shall be instituted by or, as the case may be, against the Government.

(3)     Any such suit by or against the Sarf-e-Khas pending at the commencement of this Regulation shall be deemed to have been instituted by or, as the case may be, against the Government.

Regulation - 4. Claims in respect of movable or immovable property.

Claims by or against the Sarf-e-Khas in respect of movable or immovable property shall be made by or against the Government and suits relating to such claims, if any, pending at the commencement of the Regulation shall be deemed to have been filed by or, as the case may be, against the Government.