 |
|
|
|
|
|
|
||||||||||||||||||||||||||||||||||||||||||||||||
|
 |
 |
|
|
||||||||||||||||||||||||||||||||||||||||||||||||||
|
|
|||||||||||||||||||||||||||||||||||||||||||||||||||||
 |
 |
|
||||||||||||||||||||||||||||||||||||||||||||||||||||
 |
|
|||||||||||||||||||||||||||||||||||||||||||||||||||||
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||
1[The Second Schedule Statement showing the approximate percentage of the claim of the States and Union territories to the income of the property vested in the Society under clause (b) of section 6.
1. Subs. by the Adaptation of Laws (No. 4) Order, 1957, for the Second Schedule (w.e.f.1-11-1956). 2. Subs. by the Bombay Reorganisation (Adaptation of Laws on Union Subjects) No. 2 Order, 1961, for the entry relating to Bombay (w.e.f.1-5-1960). 3. Ins. by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subiects) Order, 1968 (w.e.f.1-11-1956). 4. Subs. by the Madras State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1970, for "Madras" (w.e.f.14-1-1969). 5. Ins. by the Bombay Reorganistation (Adaptation of Laws on Union Subjects) No. 2 Order, 1961 (w.e.f.1-5-1960). 6. Subs. by the Mysore State (Alteration of Name) (Adaptation of Laws on Union Subjects) Order, 1974 (w.e.f.1-111973). 7. Subs. by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1963, for the former entry (w.e.f.1-11-1966). 8. Ins., ibid. (w.e.f.1-11-1966).    |
||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||
|
||||||||||||||||||||||||||||||||||||||||||||||||||||||
 |
|
|||||||||||||||||||||||||||||||||||||||||||||||||||||
 |
|
 |
|
|||||||||||||||||||||||||||||||||||||||||||||||||||
Back