(3)In case of emergency, the [Central Government] [Substituted by the A.O. 1937, for 'L.G.'.] [***] [The words 'with the previous sanction of the G.G. in C.' Omitted by the A.O. 1937, for 'L.G.'.] may, by notification in the Official Gazette, declare that all or any powers conferred by sub-section (1) may be exercised at any time within six months after the publication of the notice referred to in section 3, sub-section (2), and such powers may be exercised accordingly, and the said notification shall be conclusive proof of emergency.
