/586Statement of Objects and Reasons.-The Central Government has acquired by agreement, treaty, usage, etc., certain powers and jurisdiction in the non-jurisdictional and semi-jurisdictional States and Talukas of Western India and Gujarat, Manipur, etc., the Central Government has in consequence assumed certain functions in relation to the administration of these areas. In order to provide legal machinery for the exercise of these functions, the Extra-Provincial Jurisdiction Ordinance was promulgated. It is now proposed to replace the Ordinance by an Act of the Dominion Legislature. The present Bill empowers the Central Government to exercise in the areas outside the Provinces jurisdiction and powers acquired, or that may be acquired, by the Central Government, by treaties, agreement, etc., and validates, action already taken by the Central Government and its officers.[24th December, 1947]An Act to provide for the exercise of certain [foreign] [ Substituted by A.O. 1950, for " Extra Provincial" .] jurisdiction of the Central Government.Whereas by treaty, agreement, grant, usage, sufferance and other lawful means, the Central Government has, and may hereafter acquire, jurisdiction in and in relation to areas outside [* * *] [ The words " the Provinces of" omitted by A.O. 1950.]India;It is hereby enacted as follows:-
