5. Power to extend enactments to Scheduled Districts.
- The Local Government, with the previous sanction of the Governor-General in Council, may, from time to time, by notification in the Gazette of India, and also in the local Gazette (if any), extend to any of the Scheduled Districts, or to any part of any such district, any enactment which is in force in any part of British India at the date of such extension.
