Section 1(3) in The Chota Nagpur Rural Police Act, 1914
(3)The [State] [Substituted by the A.L.O.] Government may, by notification published in the [Official Gazette] [Substituted by the A.O. for 'Bihar and Orissa Gazette'.], extend the Act, or any portion thereof, to any district in the Chota Nagpur Division, or to any specified part of a district, from a date to be mentioned in such notification; and may by like notification, withdraw any district of any specified part of a district from the operation of this Act, or any portion thereof, from a date to be mentioned in such notification.
