Section 4(b) in The Merged States (Laws) Act, 1949
(b)any reference, by whatever form of words, to Indian British subjects shall be deemed to include a reference to persons who, immediately before the 1st day of August, 1949 , were subjects of any of the merged States or of any of the States (other than the United State of Saurashtra) mentioned in the States' Merger (Chief Commissioners' Provinces) Order, 1949 , as amended by the States' Merger (United Provinces) Order, 1949 ;
