Section 10(2) in The Mangrol and Manavadar (Administration of Property) Act, 1949
(2)In particular, and without prejudice to the generality of the foregoing power, the Central Government may, by notification as aforesaid, add to the items of property included in Parts I and II of the Schedule any other item which in its opinion represents property belonging to the State of Mangrol or the State of Manavadar, as the case may be, and on the issue of such notification any property specified in the notification shall be deemed to be and always to have been included in Part I or Part II of the Schedule, as the case may be.
