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The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979 27. Territorial extent of laws.- The provisions of section 4 shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to the State of Haryana or Uttar Pradesh shall, until otherwise provided by a competent Legislature or other competent authority, be construed as meaning the territories within that State immediately before the appointed day.    |
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