Section 1 in The Railway Companies (Emergency Provisions) Act, 1951
1. Short title, extent and application.
(1)This Act may be called the Railway Companies (Emergency Provisions) Act, 1951.(2)It [extends] [It has been extended to the Union Territory of Pondicherry by Regn. 7 of 1963, section 3 and Sch. (1-10-1963) ] to the whole of India except the State of Jammu and Kashmir.(3)It applies to every railway company in respect of which a notified order has been issued under section 3.
