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

State of Gujarat - Subsection

Section 2(2)(xiv) in The Bombay Inams (Kutch Area) Abolition Act, 1958

(xiv)"merger" means the cession by the Ruler of the former Indian State of Kutch of the full and exclusive jurisdiction and powers for and in relation to the governance of the said State;