Section 71(1)(a) in The Bombay Reorganisation Act, 1960

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Union of India - Subsection

Section 71(1)(a) in The Bombay Reorganisation Act, 1960

(a)in sub-section (1),

(i)for the words, letters and figures, "the whole or any part of a State in respect of which a Corporation was, immediately before the 1st day of November,1956," the words "or any other enactment relating to reorganisation of States, the whole or any part of a State in respect of which a Corporation was, immediately before the day on which the reorganisation takes place," shall be substituted;

(ii)in the Explanation, for clause (I), the following clause shall be substituted, namely:-

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Union of India - Subsection

Section 71(1)(a) in The Bombay Reorganisation Act, 1960