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13. Property and assets.- (1) All property and assets within Chandernagore which, immediately before the appointed day, are vested in the Central Government for the purposes of the administration of Chandernagore shall, as from that day, vest in the State Government unless the purposes, for which such property or assets are held immediately before that day, are Union purposes. (2) A certificate of the Central Government signed by a Secretary to that Government shall be conclusive as to whether the purposes for which any property or assets are held immediately before the appointed day are Union purposes.    |
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