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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(7)(ii) in Hyderabad General Clauses Act, 1308F

(ii)"Hyderabad area of the State of [Maharashtra]" means the territories transferred from the pre-Reorganisation Hyderabad State to the new State of [Maharashtra] [Substituted by A. O., 1960.] under section 8 of the States Reorganisation Act, 1956 (Central Act XXXVII of 1956);"]