5A. [ Modification of enactments in their application to Scheduled Districts. [Inserted by Act 12 of 1891.]
- In declaring an enactment in force in Scheduled District or part thereof under Section 3 of this Act, or in extending an enactment to a Scheduled District or part there of under Section 5 of this Act, the Local Government, with the previous sanction of the Governor-General in Council, may declare the operation of the enactment to be subject to such restrictions and modifications as that Government thinks fit.]
