(1)Every person who under this Act is a citizen of the United Kingdom and Colonies or who under any enactment for the time being in force in any country mentioned in sub-section (3) of this section is a citizen of that country shall by virtue of that citizenship have the status of a British subject.(2)Any person having the status aforesaid may be known either as British subject or as a Commonwealth citizen; and accordingly in this Act and in any other enactment or instrument whatever, whether passed or made before or after the commencement of this Act, the expression "British subject" and the expression "Commom-wealth citizen" shall have the same meaning.(3)The following are the countries hereinafter referred to, that is to say.- Canada, Australia, New Zealand [* * * *] [Words "the Union of South Africa" omitted by South Africa Act, 1962 (10 and 11, Eliz. 2, C. 23), Section 1(1) [31-5-1962).] [*] [Word "Newfoundland" was repealed by 14 Geo. Vl, C. 5. Section 1 and Schedule.], India, Pakistan, [Federation of Rhodesia and Nyasaland] [Substituted for the words "Southern Rhodesia" by British Nationality Act. 1958 (6 and 7 Fliz. 2. C. 10).], Ceylon, [Nigeria] [Added by Nigeria Independence Act, 1960 (8 and 9. Eliz. 2. C. 55), Section 2(1)(a) [1-10-1960]], [Tanganyika [and Jamiaca] [Added by Tanganyika Independence Act, 1961 (10, Eliz. 2, C. 1). Section 2(1)(a) [9-12-1961].]] [Malaysia] [Substituted for "the Federation of Malay, the State of Singapore" by Malaysia Act, 1963 (1963. C. 35). Section 2(1) [16-9-1963].], [Kenya] [Added by Kenya Independence Act, 1963 (1963, C. 54), Section 2(l)(a) [3-12-1963].], [Malawi] [Added by Malawi Independence Act. 1964 (1964, C. 46), Section 2(1). ],[Malta,] [Added by Malta Independence Act, 1964 (1964, C. 86), Section 2(1).] [Guyana,] [Added by Guyana Independence Act, 1966 (1966, C. 14), Section 2(1) [12-5-1966].] [Botswana] [Added by Botswana Independence Act. 1966 (1966, C. 23), Section 3(l) (3-8-19661. ] [Lesotho,] [Added by Lesotho Independence Act, 1956 (1966, C. 24). Section 3(1) [3-8-19661.] [Singapore,] [Added by Singapore Act, 1966 (1966, C. 29). Section 1(2) and Sch. item 1 [9-8-1966]] [Barbados,] [ Added by Barbados Independence Act, 1966 (1966, C. 37). Section 2(1) [17.11-1966].] [and Mauritius] [Added by Mauritius Independence Act. 1968 (1968, C. 8), Section 2(1) [29-2-1968]. ].
