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[Cites 0, Cited by 2] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(o) in The States Reorganisation Act, 1956

(o)"successor State", in relation to an existing State, means any State to which the whole or any part of the territories of that existing State is transferred by the provisions of Part II, and includes in relation to the existing State of Madras, also that State as territorially altered by the said provisions and the Union;