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[Cites 0, Cited by 0] [Section 172(1)] [Section 172] [Entire Act]

Union of India - Subsection

Section 172(1)(c) in Government of India Act, 1935

(c)in the case of lands and buildings which are situate elsewhere than in India (except lands and buildings situate in Burma or Aden),vest in His Majesty for the purposes of the government of the Federation or,. if they were immediately before the commencement of Part III of this Act used for purposes of the department of the Secretary of State in Council, for the purposes of His Majesty's Government in the United Kingdom.