Section 1Operation(2) in India (Consequential Provision) Act 1949
(2)This Act extends to law of, or of any part of, the United Kingdom, a colony, a protectorate or a United Kingdom trust territory, and also, but so far only as concerns law which cannot be amended by a law of the legislature thereof, to law of Southern Rhodesia or of any part thereof.The references in this subsection to a colony, to a protectorate and to a United Kingdom trust territory shall be construed as if they were references contained in the [11 & 12 Geo. 6. c. 56.] British Nationality Act, 1948.
