(1)A person who was a British subject immediately before the date of the commencement of this Act shall on that date become a citizen of the United Kingdom and Colonies if he possesses any of the following qualifications, that is to say(a)that he was born within the territories comprised at the commencement of this Act in the United Kingdom and Colonies, and would have been such a citizen if section four of this Act had been in force at the time of his birth;(b)that he is a person naturalised in the United Kingdom and Colonies;(c)that he became a British subject by reason of the annexation of any territory included at the commencement of this Act in the United Kingdom and Colonies.
