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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

British India - Subsection

Section 5(1)(a) in British Nationality Act, 1948

(a)that person is born or his father was born in a protectorate, protected State, mandated territory or trust territory or any place in a foreign country where by treaty, capitulation, grant, usage, sufferance, or other lawful means, His Majesty then has or had jurisdiction over British subjects; or