Section 1(2) in Church of Scotland Kirk Sessions Act, 1899
(2)It extends to the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [ Substituted by the Adaptation of Laws (No.2) Order, 1956, for "Part B States"] [* * * *] [The word "and" rep. by Act 10 of 1914, s.3 and Sch.II.].
