(2)An Order in Council made under this section shall define the boundaries of the Provinces of Sind and Orissa and may contain-(a)such provisions for their government and administration during the period before Part III of this Act comes into operation;(b)such provisions for varying during the said period the composition of the Local Legislature of any Presidency or Province the boundaries of which are altered under this section;(c)such provisions with respect to the laws which, subject to amendment or repeal by the Provincial or, as the case may be, the Federal Legislature, are to be in force in, or in any part of, Sind or Orissa respectively;(d)in the case of Orissa, such provisions with respect to the jurisdiction therein of any court theretofore exercising the jurisdiction of a High Court, either generally or for any particular purpose, in any area to be included in the Province;(e)such provisions with respect to apportionments and adjustments of and in respect of assets and liabilities; and(f)such supplemental, incidental and consequential provisions,as His Majesty may deem necessary or proper.
