Section 197A(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)in this section-(a)"former Indian State" means any such Indian State as the Government of India may, by notification in the official Gazette, specify for the purposes of this section ;"Ruler" in relation to a former Indian State, means the person who for the time being is recognised by the President as the Ruler of that State for the purposes of the Constitution of India.
