Section 3(46B) in The Gujarat General Clauses Act, 1904
(46B)"transferred territories" shall mean the territories transferred from the pre-Re-organisation [State of Bombay] [The words 'State of Bombay' stand unmodified vide Gujarat Adaptation of Laws Order, 1960.] to the new States of Mysore and Rajasthan under section 7 and 10 or the States Re-organisation Act 1956 (XXXVII of 1956);]
