Section 47 in The State Of Himachal Pradesh Act, 1970

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Section 47 in The State Of Himachal Pradesh Act, 1970

47. Amendment of Act 37 of 1956

- On and from the appointed day, in clause (a) of section 15 of the States Reorganisation Act, 1956,---

(i)for the word "Punjab", the words "Punjab, Himachal Pradesh" shall be substituted;

(ii)for the words "Himachal Pradesh and Chandigarh", the words "and Chandigarh" shall be substituted.