Section 113 — Proof of cession of territory.

A notification in the Gazette of india that any portion of British territory has 1 [before the commencement of Part III of the Government of India Act, 1935 (26 Geo. 5, c. 2)] been ceded to any Native State, Prince or Ruler, shall be conclusive proof that a valid cession of such territory took place at the date mentioned in such notification.

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