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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(2) in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959

(2)As from the appointed day an advance equal to the aforesaid amount of dues recoverable under the Act in respect of the Karnataka area shall be deemed to have been made by the Government of Mysore to the new Board constituted for the Karnataka area.