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

Union of India - Subsection

Section 2(i) in The Bombay Reorganisation Act, 1960

(i)any reference to a district, taluka, village or other territorial division of the State of Bombay shall be construed as a reference to the area composed within that territorial division as recognised for land revenue purposes on the 1st day of December, 1959.