4. Powers of Courts and State Government for purposes of facilitating application of enactments.-
For the purpose of facilitating the application to the territory mentioned in Schedule A or any part thereof of any enactment passed before the commencement of this Act or of any notification, order, scheme, rule form or by-law issued, made or prescribed under any such enactment-(1)any Court may, subject to the other provisions of this Act, construe the enactment, notification, order, scheme, rule, form or by-law with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court, and(2)the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government may, subject to the other provisions of this Act, by notification in the [Official Gazette] [Substituted for the word Gazette of India by A.O. 1937] direct by what officer any power or duty shall be exercised or discharged, and any such notification shall have effect as if enacted in this Act.
