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[Cites 0, Cited by 3] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(34) in The General Clauses Act, 1897

(34)merged territories shall mean the territories which by virtue of an order made under section 290-A of the Government of India Act, 1935, were immediately before the [Commencement] [26th January, 1950.] of the Constitution being administered as if they formed part of a Governors Province or as if they were a Chief Commissioners Province;