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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(2) in The Maharashtra Merged Territories Miscellaneous Alienations Abolition Act, 1955

(2)It extends to the merged territories in the [pre-Reorganisation State of Bombay, excluding the transferred territories.] [These words were substituted for the words 'State of Bombay by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.]