(2)The [State Government] may, from time to time, by notification in the [Official Gazette] include in Schedule G any district in respect of the whole or any part of which a record-of-rights has been finally published under Chapter X of the Bengal Tenancy Act, 1885,[or may, by like notification with effect from such date as may be specified in the notification, exclude from the said schedule any district for the time being included therein],[(3) The reference in sub-section (1) to Schedule G shall be construed as a reference to such schedule as for the time being amended under sub-section (2).][107B. Definitions. - In this chapter, unless there is anything repugnant in the subject or context,-]
