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[Cites 0, Cited by 28] [Section 2] [Entire Act]

Union of India - Subsection

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

(2)The said rights, authority and jurisdiction shall include any rights, authority or jurisdiction heretofore exercisable in or in relation to any territories in India by the Secretary of State, the Secretary of State in Council, the Governor-General, the Governor-General in Council, any Governor or any Local Government, whether by delegation from His Majesty or otherwise.