(2)It shall extend to such areas in the [State] [Substituted by A. L.O.] of Bihar (hereinafter referred to as controlled areas) as the [State] [Substituted by A. L.O.] Government may, by [notification] [For notifications enforcing the Act to the different areas, vide B. O. R. O., Volume I, Part VIII.] direct,[* *] [The words 'and shall remain in force for a period of one year' repealed by Bihar Act 1 of 1949.]
