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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Acquired Territories (Merger) Act, 1960

(2)As from the appointed day, the State Government concerned shall, by order in the Official Gazette, provide for the administration of the acquired territories included in that State by including them or, any part of them in such district, sub-division, police station or other administrative unit as may be specified in the order.