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Union of India - Section
Section 1A in Indian Tolls Act, 1851
1A. [ Extent. [Inserted by the A.O. 1937.]
- This Act extends to the territories administered on the fourth of July, eighteen hundred and fifty-one, by the Governor of the Presidency of Fort William in Bengal, the Lieutenant- Governor of North-Western Provinces of Bengal and the Governor of the Presidency of Fort St. George in Council.]| Andhra Pradesh.- In its application to the State of Andhra Pradesh, substitute S. 1A as under: -"1A. Extent.- This Act extends to the whole of the State of Andhra Pradesh."[A.P. Act 17 of 1975, section 3 (1.6.1975).]Madhya Pradesh.- In its application to the whole of the State of Madhya Prasesh, for section 1A substitute the following, namely, -"1A. It extends to and shall be in force in the whole of Madhya Pradesh." [M.P. Act 23 of 1958, section 3 and Schedule, Part A, Item I.] |