1. Lieutenant-Governor may alter limits of existing zilas. -
It shall be lawful for the Lieutenant-Governor [* * * *] [The words 'of Bengal' omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] from time to time to alter the limits of existing zilas in any part of the [States] [Word substituted for the word 'Provinces' by the Adaptation of Laws Order, 1950.] [to which this Act extends] [Words substituted for the words 'subject to the control of the said Provincial Government' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.].
