(1)His Majesty may, in relation to the States and territories under His protection through His Government in the United Kingdom, by Order in Council declare which of those States and territories are protectorates and which of them are protected States for the purposes of this Act.(2)His Majesty may, by Order in Council, apply the provisions of this Act to the New Hebrides and to Canton Island as if they were protected States.(3)His Majesty may, by Order in Council, direct that in this Act any reference specified in the Order to protectorates shall be construed as including a reference to such protected States as may be so specified, and that in relation to any protected State so specified any reference in this Act to the Governor shall he construed as including a reference to such person as may be specified in the Order.
