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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2) in Tamil Nadu Merged States (Laws) Act, 1949

(2)The Act aforesaid as amended by sub-section (3), is hereby extended to the State of Sandur; and when the whole of that Act is brought into force in that State, sections 4 to 7 shall apply in relation to that Act as if it had then been included in the First Schedule.