In section 9 of the Delimitation Commission Act, 1952 (81 of 1952), in sub-section (3) , for the words "and the orders made under any of the said Acts" the words, brackets and figures "the Himachal Pradesh and Bilaspur (New State) Act, 1954 and the orders made under any of the said Acts" shall be substituted.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.