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.
2
Login with google
