Section 1(2) in The Government Management of Private Estates Act, 1892

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Union of India - Subsection

Section 1(2) in The Government Management of Private Estates Act, 1892

(2)[ It extends to the whole of India except the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [This sub-section has been successively amended by Act 13 of 1898 and adapted by the A.O.1948, A.O.1950 and the Adaptation of Laws (No. 2) Order, 1956 to read as above.] [***] [Word "and" at the end of sub-section (2) and entire sub-section (3) were repealed by the Repealing and Amending Act, 1914, (10 of 1914)][***] [Word "and" at the end of sub-section (2) and entire sub-section (3) were repealed by the Repealing and Amending Act, 1914, (10 of 1914)]

Himachal Pradesh:Omit sub-section (2) of Section 1 - H.P.A.L.O., 1948, Para, 3 and Schedule.

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Union of India - Subsection

Section 1(2) in The Government Management of Private Estates Act, 1892