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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(a) in Telangana Absorbed Enclaves Act, 1951

(a)that all property and assets within the enclaves which, immediately before the date of transfer, vested in the Government of Bombay or of Madras, vested on that date in the Government of [Hyderabad] [Now the Government of Telangana.] and