Section 87(1)(b) in The States Reorganisation Act, 1956

[Cites 0, Cited by 1] [Section 87(1)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1)(b) in The States Reorganisation Act, 1956

(b)if there be two or more successor States and the purposes of the contract are, as from the appointed day, exclusively purposes of any one of them,--of that State; and

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Union of India - Subsection

Section 87(1)(b) in The States Reorganisation Act, 1956