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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(2)(a) in The Punjab Reorganisation Act, 1966

(a)if re-lent to any local body, body corporate or other institution in any local area, be the debt of the successor State in whose territories the local area is included on the appointed day; or