3. Notification of enactments in force in Scheduled Districts.
- The Local Government, with the previous sanction of the Governor-General in Council, may from time to time, by notification in the Gazette of India, and also in the local Gazette (if any),-(a)declare what enactments are actually in force in any of the Scheduled Districts, or in any part of any such District;(b)declare of any enactment that it is not actually in force in any of the said Districts or in any part of any such District;(c)correct any mistake of fact in any notification issued under this section:Provided that a declaration once made under clause (a) or clause (b) of this section shall not be altered by any subsequent declaration other than a declaration under clause (c) of this section.
