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State of Tamilnadu - Section

Section 66A in Tamil Nadu Court of Wards Act, 1902

66A. [ Application of Act to estates of Rulers of Indian States. [Inserted by the Adaptation (Amendment) Order of 1950.]

- The powers and functions conferred on the State Government by or under this Act shall, in relation to the estates of Rulers of Indian States, be powers and functions of the Central Government.]