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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(2) in The Maharashtra Paragana and Kulkarni Watans (Abolition) Act, 1950

(2)It extends to the [pre-Reorganisation State of Bombay, excluding the transferred territories and] [These words were substituted for the words 'whole of the State of Bombay excluding the' by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] merged territories.