Section 48(1)(b) in Andhra State Act,1953

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1)(b) in Andhra State Act,1953

(b)if such purposes are as from that day exclusively purposes of the State of Mysore, be deemed to have been made in the exercise of the executive power of that State instead of the State of Madras; and

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State of Andhra Pradesh - Subsection

Section 48(1)(b) in Andhra State Act,1953