Section 4(a) in The Merged States (Laws) Act, 1949
(a)any reference, by whatever form of words, to the acceding States shall be construed as not including a reference to any of the merged States or to any of the States (other than the United State of Saurashtra) mentioned in the States' Merger (Chief Commissioners' Provinces) Order, 1949 as amended by the States' Merger (United Provinces) Order, 1949 ;
