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Bombay Presidency - Section

Section 47 in The Bombay Court of Wards Act, 1905

47. [ Application of Act to estates of Rulers of Indian States. [Section 47 was inserted by the Adaptation of Laws Order, 1950.]

- The powers and functions conferred on the State Government by or under this Act shall, in relation to the estates of Rulers of Indian States, be powers and functions of the Central Government.]