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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1) in The Bombay Reorganisation Act, 1960

(1)The right of the State of Bombay to recover any loans or advances made before the appointed day to any local body, society, agriculturist or other person in area within that State shall belong to the State in which that area is included on that day.