(2)[ (a) The provisions of sub-section (1) or any clause or clauses thereof may be extended by the State Government by notification,-(i)to such local area as may be specified in such notification; or(ii)to such local area for such period as may be specified in such notification.(b)The State Government may at any time rescind any notification issued under subclause (i) or sub-clause (ii) of clause (a):Provided that the issue of a notification under this clause shall not preclude the issue of notification from time to time under sub-clause (i) or sub-clause (ii) of clause (a) in respect of the same local area.] [Substituted by Act 18 of 1975 w.e.f 2.4.1965.]
