(1)It extends in the first instance to [the whole of India except [the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [Substituted by the A. O. 1950, for 'all the Provinces of India except the territories'.] and the territories which were on the 12th March, 1886, respectively], administered by the Governor of Fort Saint George in Council, the Governor of Bombay in Council and the Lieutenant-Governor of Bengal.(2)[ This Act may by notification in the Official Gazette be extended to the whole or any part of the said territories by the State Government concerned.] [Substituted by the A.O. 1937, for sub-section 2 (1.4.1937).]
