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Union of India - Section

Section 4 in Dehra Dun 1871

4. Exemption of Jaunsar Bawar.-

Nothing in this Act shall apply to that portion of the Dehra Dun district called [Jaunsar Bawar] ["Jaunsar Bawar" was one of the Scheduled Districts of the State of Uttar Pradesh, see the Scheduled Districts Act, 1874 (14 of 1874), First Schedule, Pt IV, but has ceased to be so under the Constitution ] [* * *] [The words "and may subject to the provisions of Act 6 of 1871, hear appeals from decisions given in the said district before the passing of this Act" rep. by Act 12 of 1891. ]