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1. Title and extent.- (1) This Act may be called the Government Management of Private Estates Act, 1892. 1[(2) It extends to the whole of India except the territories which, immediately before the 1st November, 1956, were comprised in Part B States] 2***. 3* * * * * 1. This sub-section has been successively amended by Act 13 of 1898 and adapted by the A.O. 1948, A.O. 1950 and the Adaptation of Laws (No. 2) Order, 1956 to read as above. 2. The word "and" rep. by Act 10 of 1914, s. 3 and the Second Schedule. 3. Sub-section (3) rep. by s. 3 and the Second Schedule, ibid. 4. See now the Code of Civil Procedure, 1908 (5 of 1908). 5. For instance of notification issued under this section, see C. P. R. and O.    |
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