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Union of India - Section

Section 2 in The Merged States (Laws) Act, 1949

2. Definitions. In this Act,--

(a)the expressions" absorbing Province" and" merged State" have the same meanings as in the States' Merger (Governors' Provinces) Order, 1949 , 2 as amended by the States' Merger (United Provinces) Order, 1949 3 ; and
(b)the expression" new Provinces" means the Chief Commissioners' Provinces constituted by the States' Merger (Chief Commissioners' Provinces) Order, 1949 , 4 as amended by the States' Merger (United Provinces) Order, 1949 .