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Citedby 15 docs - [
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Chander Bhan vs Maha Singh And Anr. on 4 May, 1964
Bhaiyalal Shukla vs State Of Madhya Pradesh on 31 December, 1961
Sakhubai Khandoba Kachare And ... vs Laxmibai And Ors. on 19 December, 1955
In Re The Delhi Laws Act, 1912,The ... vs The Part C States (Laws) Act, 1950 on 23 May, 1951
Marchi vs Mathu Ram And Ors. on 18 September, 1968
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state law
act, 1951
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Central Government Act
Section 2 in The Part B States (Laws) Act, 1951
2. Definition. In this Act," appointed day" means the date on which this Act comes into force.