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Union of India - Subsection
Section 1(3) in The Guardians And Wards Act, 1890
| For Select Committee Report see Gazette of India, 1890, Pt. V, p. 77.The Act has been declared to be in force in the Sonthal Parganas by the Sonthal Parganas Settlement Regn. 3 of 1872, in the Khondmals District by the Khordmals Laws Regn. 4 of 1936, in the Angul District by the Angul Laws Regn. 5 of 1936 (now repealed by Orissa Act 19 of 1967).It has been extended to the new Provinces and merged States by the Merged States (Laws) Act 59 of 1949 and to the States of Manipur, Tripura and Vindhya Pradesh by the Union Territories (Laws) Act 30 of 1950. Manipur and Tripura are full-fledged States now, see Act 81 of 1971. Vindhya Pradesh is a part of the State of Madhya Pradesh now, see Act 37 of 1956.It has been extended to the Union territories of Dadra and Nagar Haveli, Laccadive, Minicoy and Amindivi islands and Pondicherry by Regns. 6 of 1963, 7 of 1965, Act 26 of 1968 and Act 34 of 1973, respectively.This Act has been also enforced in State of Sikkim (w.e.f.1-9-1984).2. Now see Order XXXII, C.P.Code, 1908. |