- This Act may be called "The Scheduled Districts Act, 1874"Local extent. - This Act extends in the first instance to the whole of British India other than the territories mentioned in the first schedule (here to) annexed, and it shall come into force in each of the Scheduled District on the issue of a notification under Section 3 relating to such District.Interpretation clause. - In this Act the term "Scheduled Districts" means the territories mentioned in the first schedule hereto annexed; and, from the date fixed in the resolution next hereinafter mentioned, it shall also include any other territory to which the Secretary of State for India, by resolution in Council, may declare the provisions of the thirty-third of Victoria, Chapter III, Section 1, to be applicable.
