Section 2(31a) in C. P. and Berar General Clauses Act, 1914
(31a)[ 'Merged territories' means the territories comprised within the State merged in Madhya Pradesh by virtue of the States' Merger (Governors' Provinces) Order, 1949, promulgated under section 290-A of the Government of India Act, 1935;] [This clause was inserted by M.P. Act XII of 1950.]
