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

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

Union of India - Subsection

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

(b)in the case of lands and buildings which are situate in a Province but do not by virtue of the preceding paragraph vest in His Majesty for the purposes of the government of that Province, and in the case of lands and buildings which are situate in India elsewhere than in a Province, vest in His Majesty for the purposes of the government of the Federation or for the purposes of the exercise of the functions of the Crown in its relations with Indian States, according to the purpose for which they were used immediately before the commencement of Part III of this Act ;and

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Union of India - Subsection

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