Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 9] [Entire Act] Union of India - Subsection Section 9(2) in The States Reorganisation Act, 1956 (2)The said Sironj sub-division shall be included in, and become part of, Bhilsa district in the new State of Madhya Pradesh.
