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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Constitution Subarticle

Section 2(a) in THE CONSTITUTION (ONE HUNDREDTH AMENDMENT) ACT, 2015

(a)"acquired territory" means so much of the territories comprised in the India-Bangladesh agreement and its protocol and referred to in the First Schedule as are demarcated for the purpose of being acquired by India from Bangladesh in pursuance of the agreement and its protocol referred to in clause (c);