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The Indian Treasure-trove Act, 1878 [13th February, 1878.] An Act to amend the law relating to Treasure-trove. Sonthal Parganas by the Sonthal Parganas Settlement Regulation (Reg. 3 of 1872), s. 3; Khondmals District by the Khondmals Laws Regulation, 1936 (Reg. 4 of 1936), s. 3 and Sch; and Angul District by the Angul Laws Regulation, 1936 (Reg. 5 of 1936), s. 3 and Sch. It has also been declared, by notification under s. 3 (a) of the Scheduled Districts Act, 1874 (14 of 1874), to be in force in the Scheduled Districts of Hazaribagh, Lohardaga and Manbhum, and Pargana Dhalbhum and the Kolhan in the District of Singbhum---see Gazette of India, 1881, Pt. I, p. 504 (The District of Lohardaga included at that time the present District of Palamau, which was separated in 1894: Lohardaga is now called the Ranchi District; see Calcutta Gazette, 1899, Pt. 1. P. 44.) It has been extended to and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I (w.e.f. 1-7-1965), to Goa, Daman and Diu by Reg. 11 of 1963, s. 3 and Sch. and to the whole of the Union Territory of Lakshadweep by Reg. 8 of 1965, s. 3 and Sch. with modification (w.e.f. 1 -10-1967). The Act came into force in Pondicherry vide Reg. 7 of 1963, s. 3 and Sch. I. The Act has been repealed in its application to Bellary District by Mysore Act 14 of 1955 Amended in-    |
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