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4. [Cessation of Railway Board on establishment of Federal Railway Authority.] Rep. by the A.O. 1948. 1. This Act has been extended to Berar by the Berar Laws Act, 1941 (4 of 1941) and has been declared to be in force in the Sonthal Parganas by notification under section 3 (3) (a) of the Sonthal Parganas Settlement Regulation (3 of 1872), see Calcutta Gazette, 1906, Pt. I, p.33, and in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936), section 3 and the Schedule.; in Dadra and Nagar Haveli (w.e.f. 1-7-1965): vide Reg. 6 of 1963, s. 2 and the First Schedule and in Pondicherry (w.e.f. 1-10-1963): vide Reg 7 of 1963, s. 3 and the First Schedule. 2. For notifications see Gazette of India, 1905, Pt. I, p. 232; 1906, Pt. I, p.927, and 1908, Pt. I, p.169. 3. Ins. by the A.O.1937.    |
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