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British India - Section

Section 22 in British Nationality Act, 1948

22. Deprivation in colonies and other territories.-

The functions of the Secretary of State under the last two foregoing sections shall, in any colony, protectorate or United Kingdom trust territory, be exercised by the Governor; but he shall not make an order depriving any person of citizenship of the United Kingdom and Colonies except with the approval of the Secretary of State.