Section 16(1) in Tamil Nadu Merged States (Laws) Act, 1949

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State of Tamilnadu - Subsection

Section 16(1) in Tamil Nadu Merged States (Laws) Act, 1949

(1)All subsidiary laws which, immediately before the 1st day of January 1952, extend to, or are in force in, the taluk specified in column (1) of the table below but do not extend to, or are not in force in, the merged State specified in the corresponding entry in column (2) of that Table, shall, as from that day, extend to, or as the case may be, come into force in such merged State : -

Taluk	Merged State
1	2
Tiruchirappalli taluk of the Tiruchirappallidistrict	Pudukkottai
Kurnool taluk of the Kurnool district	Banganapallee
Bellary taluk of the Bellary district	Sandur

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State of Tamilnadu - Subsection

Section 16(1) in Tamil Nadu Merged States (Laws) Act, 1949