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

Union of India - Subsection

Section 172(5) in Government of India Act, 1935

(5)Any question which may arise within the five years next following the commencement of Part III of this Act as to the purposes for which any lands or buildings are by virtue of this section vested in His Majesty may be determined by His Majesty in Council.GOI.173