Section 87B(2) in The Code of Civil Procedure, 1908
(2)In this section-(a)"former Indian State" means any such Indian State as the Central Government may, by notification in the Official Gazette, specify for the purposes of this section; [* * *] [The word " and" omitted by Act 54 of 1972, Section 3.](b)[ "commencement of the Constitution" means the 26th day of January, 1950; and [Substituted by Act 54 of 1972, Section 3, for Clause (b).](c)"Ruler", in relation to a former Indian State, has the same meaning as in article 363 of the Constitution.]Interpleader
