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[Cites 0, Cited by 0] [Section 2(7)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(7)(b) in Hyderabad General Clauses Act, 1308F

(b)as respects any period after the commencement of the Constitution, the territories of the State of Hyderabad as specified in Part B of the First Schedule to the Constitution before the commencement of the States Reorganisation Act, 1956 (Central Act XXXVII of 1956);