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The Chandernagore (Merger) Act, 1954
[Act No. 36 of 1954]
[29th September, 1954.]
Contents
Title
The Chandernagore (Merger) Act, 1954
Sections
Chaptericulars
1.
Short title and commencement
2.
Definitions
3.
Chandernagore to form part of West Bengal
4.
Amendment of the First Schedule to the Constitution
5.
Representation of Chandernagore in the House of the People
6.
Representation of Chandernagore in the Legislative Assembly of West Bengal
7.
Electoral roll of the Chandernagore assembly constituency
8.
Election to fill the seat allotted to the Chandernagore Assembly constituency
9.
Consequences of alteration in the extent of certain Assembly constituencies
10.
Representation of Chandernagore in the Legislative Council of West Bengal
11.
Amendment of section 9, Act 81 of 1952
12.
Conferment of Indian citizenship on French citizens domiciled in Chandernagore
13.
Property and assets
14.
Rights, liabilities and obligations
15.
Subordinate Courts
16.
Existing authorities and officers to continue in Chandernagore
17.
Extension of laws to Chandernagore
18.
Repeal of corresponding laws and savings
19.
Power to remove difficulties
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