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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(2)(a) in Tamil Nadu Merged States (Laws) Act, 1949

(a)So much of the Sandur State Railways (Jurisdiction) Proclamation, 1947, issued by the Rule of the State of Sandur on the 15th day of August 1947 as relates to the exercise of powers by the police force belonging to that State in the railway lands in that State shall stand repealed.