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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in Chandernagore (Merger) Act, 1954

(1)All property and assets within Chandernagore which, immediately before the appointed day, are vested in the central Government for the purposes of the administration of Chandernagore shall, as from that day, vest in the state Government unless the purposes for which such property or assets are held immediately before that day, are Union purposes.