Section 2 in The Prevention of Seditious Meetings Act, 1911
2. Power of State Government to notify proclaimed areas
(1)The Government may, [- - -] [The words "with the previous sanction of the G.G.in C." repealed by A.O.1937.] by notification in the Official Gazette, declare the whole or any part of a State, in which this Act is for the time being in operation, to be a proclaimed area.(2)A notification made under sub-section (1) shall not remain in force for more than six months, but nothing in this sub-section shall be deemed to prevent the State Government [- - -] [The words "with the previous sanction of the G.G. in C." repealed by A.O.1937.] from making any further notifications in respect of the same area from time to time as it may think fit.
