- It shall take effect in those [districts] [The expression 'in the provinces' shall stand unmodified, see para. 3 and Schedule XI of the A.L.O.] in the [provinces] [Substituted by A.O. for 'subject to the Lieutenant-Governor of Bengal'.] [which were on the twenty-ninth March, eighteen hundred and seventy-six subject to the Lieutenant-Governor of Bengal] to which the [State] [Substituted by A.L.O.] Government shall extend it by an order published in the [Official Gazette] [Substituted by A. O. for 'Calcutta Gazette'.] and shall commence on the day which shall be in such order provided for the commencement thereof.[* * * *] [Section 2 repealed by Act 1 of 1903.]
