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Union of India - Section
Section 1 in The Hindu Disposition Of Property Act, 1916
1. Short title and extent .(1) This Act may be called The Hindu Disposition of Property Act, 1916 .
| This Act has been extended to the new Provinces and merged States by the Merged States (Laws) Act, 1949 and to the States of Manipur, Tripura and Vindhya Pradesh by the Union Territories (Laws) Act, 1950.It has also been extended to the Union Territories of Dadra and Nagar Haveli and Pondicherry by Regn. 6 of 1963 and Act 26 of 1968, respectively. |