1. Short title .-This Act may be called The Elephants' Preservation Act, 1879.
Local extent .-It extends to the territories now respectively administered by the Lieutenant-Governor of the North-Western Provinces and the Chief Commissioners of Oudh, the Central Provinces, [* * *] and Coorg; and the [State Government] [ Substituted by the Adaptation of Laws (No. 2) Order, 1956, for Government of Part A State C State" .] may [* * *] [ The words " with the previous sanction of the G.G. in C." repealed by Act 38 of 1920, Section 2 and Sch. I.] extend it to any other local [area] [[ The Act has been extended to the following paces, namely:-" Kila Sulkinah, in Cuttack, see Calcutta Gazette, 1882, Pt. I, p. 278; the District of Midnapur, see Ben. R. and O;the district of Kamrup, Darrang Naugong, Sibsagar, Lakhimpur, Cachar, the Naga Hills and the Khasi and Jaintia Hiils, see Assam Gazette 1880, p. 340;the Garo Hills (with the exception of certain portions of the estates of the zamindar of Bijni), see Assam Gazette, 1899, Pt. II, p. 431;the Eastern Duars in the District of Goalpara, see Assam Gazette, 1883, Pt. I, p. 2; the Mekoke; hand Sub-division of the Naga Hills District, see Notification No. 168-J-printed Assam Gazette, 1891, Pt. II, p. 36; the Lushai Hills see Gazette of India, 1898, Pt. II, p. 345, Notification No. 923-P, dated 4.4.1898.]] [which, immediately before the 1st of November, 1956, was not comprised in a Part B State] [ Inserted by the Adaptation of Laws (No. 2) Order, 1956.] by notification in the Official Gazette.Commencement .-So far as regards the power to make declarations and rules, it shall come into force on the passing thereof. In other respects it shall come into force on the first day of April, 1879.
