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[Cites 0, Cited by 0] [Section 294(1)] [Section 294] [Entire Act]

Union of India - Subsection

Section 294(1)(b) in Government of India Act, 1935

(b)if His Majesty with the assent of the Ruler of the State relinquishes his powers and jurisdiction in relation to any such area or any part of any such area, the foregoing provisions of this subsection shall cease to apply to that area or part, and the executive authority of the Federation and the legislative power of the Federal Legislature shall extend thereto in respect of such matters and subject to such limitations as may be specified in a supplementary Instrument of Accession for the State.