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1[The Second Schedule [See Section 11(1)] 1. The Cantonment of Baroda. 2. The Administered Areas in the Western India States Agency specified in the Western India States Administered Areas (Application of Laws) Order, 1937. 3. The Administered Areas in the Central India Agency specified in the Central India Administered Areas (Application of Laws) Order, 1937. 4. The Gwalior Residency Area. 5. The District of Abu. 6. The Administered Areas in the Hyderabad State specified in the Hyderabad Administered Areas (Application of Laws) Order, 1937. 7. The Civil and Military Station of Bangalore. 8. The Kolhapur Residency Area and the Wadi Jaghir 9. The railway lands in the Western India States Agency specified in the notifications of the Political Department Nos. 189-I. B. and 190-I. B., dated the 8th September, 1937. 10. The Rajputana and Central India Railway Lands specified in the Rajputana and Central India Railway Lands (Application of Laws) Order, 1937. 11. The Punjab States Railway Lands specified in the Punjab States Railway Lands (Application of Laws) Order, 1939. 12. The Thana Circles in the Rewa-Kantha Agency in the Gujarat States Agency and the Dangs. 13. The British Reserve in Manipur. 14. The Shillong Administered Areas.] 1. Ins. by the War Injuries (Compensation Insurance) Amendment Ordinance, 1944 (Ord. 54 of 1944) s. 10.    |
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