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[Cites 0, Cited by 0] [Section 371(2)] [Section 371] [Entire Act]

Union of India - Subsection

Section 371(2)(a) in Constitution of India, 1950

(a)the establishment of separate development boards for Vidarbha, Marathwada, [and the rest of Maharashtra or, as the case may be,][Saurashtra, Kutch and the rest of Gujarat with the provision that a report on the working of each of these boards will be placed each year before the State Legislative Assembly; [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 22, for the original Art. 371. ]