8. Registration in countries mentioned In section 1(3), Colonies, etc.-
(1)The functions of the Secretary of State under the last two foregoing sections shall in any colony, protectorate or United Kingdom trust territory be exercised by the Governor; and those sections shall, in their application to any colony, protectorate or United Kingdom trust territory, have effect as if for references therein to the Secretary of State there were substituted references to the Governor. and as if for the reference in the first of the said sections to ordinary residence in the United Kingdom there were substituted a reference to ordinary residence in that colony, protectorate or territory as the case may be.(2)The Secretary of State may make arrangements for the exercise in any functions under the last two foregoing sections by the High Commissioner for His country mentioned in sub section (3) of section one of this Act of any of His Majesty's Government in the United Kingdom.
