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1. Short title and commencement.- (1) This Act may be called the Scheduled Areas (Assimilation of Laws) Act, 1953. (2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint. 1. 1st September, 1953, vide notification No. S. R.O. 1624, dated 26th August, 1953, see Gazette of India, Part II, s. 3.    |
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