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[Cites 0, Cited by 2] [Section 172] [Entire Act]

Union of India - Subsection

Section 172(2) in Government of India Act, 1935

(2)Except with the consent of the Governor-General, effect shall not be given to any proposal for the sale of any lands or buildings which by virtue of this section are vested in His Majesty for the purposes of His Majesty's Government in the United Kingdom, or to any proposal for the diversion of any such lands and buildings to uses not connected with the discharge of the functions of the Crown in relation to India or Burma.