(1)This section [extends to the whole of India except the territories which, immediately before the 1st November, 1956, were comprised in Part B States [other than the Madhya Bharat and Sironj regions of the State of Madhya Pradesh] [Substituted by A.O. No. 2 of 1956.],(2)[ The rest of this Act extends in the first instance only to Utter Pradesh, the [Madhya Pradesh] [Substituted by A.O. No. 2 of 1956.], Assam and Delhi and the territories which immediately before the 1st November, 1956, were comprised in the State of Bombay, Punjab and Ajmer].(3)But any State Government may, from time to time, by notification in the official Gazette, extend the rest of this Act to the whole or any part of [the territories to which this Act extends] [Substituted by A.O. No. 2 of 1956.] under its administration.
