.This Part shall extend to such local areas, and come into force therein on such dates, as the [State Government] [Substituted by the Adaptation of Laws (No.2) Order, 1956, for " Government of a Part A State or a Part C State," .], by notification in the Official Gazette, [directs] [Part I of the Act has under Section 2 been declared to extend to the Punjab, and to come into force therein on the 1st day of March. 1889. Part I has also been extended to the Himachal Pradesh with effect from 13the December, 1958.].
