Section 5 in The Registration Act, 1977 (1920 A.D.)
5. Districts and sub-districts.
(1)For the purpose of this Act, [the Government] [In sections 3, 5, 6, 7, 10, 14, 15, 16, 17, 22, 29, 36, 69 (2) and 91 the words 'the Government' Substituted for the words 'His Highness' by Act X of 1996.] shall form districts and sub-districts, and shall prescribe, and may alter, the limits of such districts and sub-districts.(2)The districts and sub-districts formed under this section, together with the limits thereof, and every alteration of such limits, shall be notified in the Government Gazette.(3)Every such alteration shall take effect on such day after the date of the notification as is therein mentioned.
