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Union of India - Section

Section 12 in Chandernagore (Merger) Act, 1954

12. Conferment of Indian citizenship on French citizens domiciled in Chandernagore.-

Subject to the provisions of article III of the Treaty of cession of the Territory of the free Town of Chandernagore all French subjects and citizens of the French Union domiciled in the said Territory on the 9th day of June, 1952, shall be deemed to have become citizens of India on that day.