Section 2(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)The [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government may, by notification withdraw this Act, of any part thereof, from any portion of the Santal Parganas [Division] [Inserted by Amdt. Act 14 of 1984] and may likewise extend this Act, or any part thereof to the area from which the same has been so withdrawn.
