Gujarat Merged States (Laws) Act, 1950

For Statement of Objects and Reasons, see Bombay Government Gazette, 1950, Part V, p. 137. An Act to extend certain Acts and Regulations to certain areas administered as parts of the State of Bombay. Whereas by order under Section 290-A of the Government of India Act, 1935 (26 Geo. 5 Ch. 2), provision had been made for the administration of certain areas comprised in the merged States as if they formed part of the Province of Bombay; And Whereas the Bombay Merged States (Laws) Ordinance, 1949 (Bombay Ordinance No. VI of 1949), has been promulgated under Section 88 of the said Act extending certain Acts and Regulations to the said merged States; And Whereas the territory of the State of Bombay now comprises the territories of the said merged States; And Whereas it is expedient to extend certain Acts and Regulations to the said areas; It is hereby enacted as follows:-

Act number

Act 4 of 1950

Year

1950

Enacted on

30-03-1950

In force from

30 March 1950

Jurisdiction

Gujarat State Act

Subjects

Constitutional Law

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Official source: India Code