Section 1 in THE ADMINISTRATOR GENERAL’S ACT, 1913
1. Short title, extent and commencement.–
(1)This Act may be called the Administrator General’s Act, 1913.(2)It extends to whole of the Punjab].[Substituted by the Administrator General’s (Amendment) Act 2012 (V of 2012).](3)It shall come into force on such date[The 1st April, 1914, see Gen. R. & O.] as the [Substituted by the Federal Adaptation Order, 1975, Art. 2 and Table, for “Central Government”, which was previously substituted by Adaptation Order, 1937, for “G.G. in C.”.][Federal Government] may, by notification in the [Substituted ibid., for “Gazette of India”.][official Gazette], direct.
