Section 2 in The North- Western Provinces And Oudh Act, 1890
2. This Part shall come into force on such day 1 as the said Lieutenant- Governor may, by notification in the Official Gazette, direct. 3 an Commencement of Part I. 3 and 4. Commencement of Part I.[ Amendment of Act 19 of 1873 .]
Rep. by the United Provinces Land- revenue Act, 1901 (U. P. Act 3 of 1901 ). And whereas it has been determined to annex the Jhansi Division, comprising the districts of Jhansi, Jalaun and Lalatpur, to the Allahabad Division; And whereas the said Jhansi Division is a Schedule District under the Scheduled Districts Act, 1874 (14 of 1874 ); 2 And whereas it is expedient that the law in force in the same division should, on such annexation, be the same as the law in force in the temporarily- settled districts comprised in the Allahabad Division, and that the said division should cease to be a Scheduled District;
