Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(b) in The Bihar And Uttar Pradesh (Alteration Of Boundaries) Act, 1968

(b)the names and boundaries of the villages in the transferred territories, as indicated by the State Government having jurisdiction over the territories before their transfer, with reference to the revenue record of that Government in force immediately before the preparation of such map, and forward such map to the Central Government who shall cause it to be published in the transferred territories in such manner as it thinks fit.