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State of Jharkhand - Section

Section 10 in The Scheduled Districts Act, 1874

10. Extension to Satna & trip of Acts relating to public gambling, pandhari-tax, and salt.

- [Acts No. III of 1867] ['and No. XXV of 1869' repealed by Act 12 of 1891.] are hereby declared to be in force in the tract of land ceded to the British Government in the year 1863, and lying between the Railway Station at Satna and the eastern boundary of the Jabalpur District.