Dadra and Nagar Haveli and Daman and Diu act 003 of 1947 : The Bombay Home Guards Act, 1947

भारत सरकार / Government of India Daman 1^st April, 2022 11 Chaitra, 1944 (Saka) No. : 12 U.T. Administration of Dadra and Nagar Haveli and Daman and Diu

Department of Law and Justice

Vidyut Bhawan, Nani Daman

NOTIFICTION

No. LAW/U.T. Merge (4) /Adapt. State Law/2022/56 Dated: 30/03/2022

In exercise of the powers conferred by section 19 of the Dadra and Nagar Haveli and Daman and Diu (Merger of Union Territories) Act, 2019 (44 of 2019) and in pursuance of the Dadra and Nagar Haveli and Daman and Diu (Adaptation of Central Law, State Laws and Presidential Regulations) Orders, dated 18^thJanuary, 2022 a copy of "The Bombay Home Guards Act, 1947 (Bombay Act 3 of 1947) (as extended to the Union territory of Dadra and Nagar Haveli and Daman and Diu)" dated 22/03/2022 is hereby publish in the Official Gazette of this Union territory of Dadra and Nagar Haveli and Daman and Diu for implementation and for general information. Sd/-

(Rohit P.Yadav)

Secretary Law Dadra and Nagar Haveli and Daman and Diu

सरकारी राजऩत्र

OFFICIAL GAZETTE

संघ प्रदेश दादरा एवं नगर हवेली तथा दमण एवं दीव प्रशासन

U.T. ADMINISTRATION OF DADRA AND NAGAR HAVELI AND

DAMAN AND DIU

असाधारण

EXTRAORDINARY

प्राधिकरण द्वारा प्रकाधित / PUBLISHED BY AUHTORITY

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