Section 1(2) in The Prevention of Seditious Meetings Act, 1911
(2)It extends to the whole of India except [territories which, immediately before the 1st November, 1956, were comprised in Part B States] [Substituted by the Adaptation of Laws (No.2) Order, 1956, for "Part B States".], but shall have operation only in such States or parts of States as the State Government may from time to time notify in the Official Gazette.
