- This Act shall commence and take effect in those districts or sub-divisions of district [x x x] ['In the provinces subject to the Provincial Government of Bengal' repealed by the Indian Independence (Adaptation of Bengal & Punjab Act) Order, 1948.] to which the [State] [Substituted by A.O. for 'said provincial Government'.] Government concerned shall extend it by an order published in the Calcutta Gazette, and thereupon this Act, shall commence and take effect in the district and sub-division of districts named in such order, on the date which shall be in such order provided for the commencement thereof.
