Section 1(2) in The Local Authorities Loans Act, 1914

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Union of India - Subsection

Section 1(2) in The Local Authorities Loans Act, 1914

(2)[ It extends to the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part B States.] [Substituted for sub-section (2) by A.L.O. 1950.]]

MaharashtraIn its application to the State of Maharashtra in sub-section (2) of section 1, after the words and letters comprised in Part B States, add as under :-"other than the Hyderabad area of the State of Maharashtra". - Mah. Act 31 of 1975, section 3 (not yet enforced).

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Union of India - Subsection

Section 1(2) in The Local Authorities Loans Act, 1914