Section 295(1)(a) in Constitution of India, 1950

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Union of India - Subsection

Section 295(1)(a) in Constitution of India, 1950

(a)all property and assets which immediately before such commencement were vested in any Indian State corresponding to a State specified in Part B of the First Schedule shall vest in the Union, if the purposes for which such property and assets were held immediately before such commencement will thereafter be purposes of the Union relating to any of the matters enumerated in the Union List, and

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Union of India - Subsection

Section 295(1)(a) in Constitution of India, 1950