Section 3(46B) in The Bombay General Clauses Act, 1904
(46B)[ "transferred territories" shall mean the territories transferred from the pre-Reorganisation [State of Bombay] [This clause was Inserted by the Bombay Adaptation of Laws (State and Concurrent Subjects) Order, 1956.] to the new States of Mysore and Rajasthan under sections 7 and 10 of the States Reorganisation Act, 1956;]"Swear"
