Section 2 in The United Provinces Fire Service Act, 1944
2. Extent and commencement. -
(i)[It extends] [The Act has been extended to the merged States of Banaras, Rampur and Tehri-Garhwal by Banaras (Application of Laws) Order, 1949, Rampur (Application of Laws) Act, 1950, and Tehri-Garhwal (Application of Laws) Order, 1949.] to the whole of [Uttar Pradesh] [Substituted by the A.O. 1950, for [the United Provinces]](ii)It shall come into force immediately in the towns of Agra, Allahabad, Banaras, Cawnpore and Lucknow within such territorial limits as may be notified in the Official Gazette by the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] from time to time and the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] may, by notification in the Official Gazette, direct that it shall come into force in any other part of the [State] [Substituted by ibid for 'Province'.] on such date as may be specified in the notification.
