(1)In any part of India] beyond the limits of the territories administered by the Governor of Fort St. George in Council, and the Lieutenant- Governors of Bengal and the North- Western Provinces, to or in which Acts VIII of 1851 and XV of 1864 may be or have been extended, or may be or have been declared to be in force, under the latter of those Acts or by this Act or by or under any other enactment, the State Government shall be deemed to have and, where the Acts have been in force the passing of this Act, to have had the same authority as if it had been included among the State Governments specified in section 2 of Act VIII of 1851 .
