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Section 42. Local law A "local law" is a law applicable only to a particular part of 1[2[***]3 [India]].1. Subs. by the A.O. 1948, for "British India". 2. The words "the territories comprised in" omitted by Act 48 of 1952, sec.3 and sch. II. 3. Subs. by Act 3 of 1951, sec. 3 and sch., for the "the States" which had been subs. by the A.O.1950, for " the Provinces". |
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