(1)This section 3 extends to the whole of India except the territories which, immediately before the 1st November, 1956 , were comprised in Part B States].(2)4 The rest of this Act extends in the first instance only to Uttar Pradesh, the Central Provinces, Assam and Delhi and the territories which, immediately before the 1st November, 1956 , were comprised in the States of Bombay, Punjab and Ajmer.](3)But any State Government may, from time to time, by notification in the Official Gazette, extend the rest of this Act to the
