(1)Subject to the provisions of this section, His Majesty may by Order in Council-(a)create a new Province;(b)increase the area of any Province;(c)diminish the area of any Province;(d)alter the boundaries of any Province:Provided that, before the draft of any such Order is laid before Parliament, the Secretary of State shall take such steps as His Majesty may direct for ascertaining the views of the Federal Government and the Chambers of the Federal Legislature and the views of the Government and the Chamber or Chambers of the Legislature of any Province which will be affected by the Order, both with respect to the proposal to make the Order and with respect to the provisions to be inserted therein.
