4. [ Consent of State Government to exercise of powers and jurisdiction [Inserted by A.O.1937.]
.Nothing in this Act shall be deemed to enable the police of one [State] to exercise powers and jurisdiction in any area within another [State] [Substituted by A.O.1950, for "Province".], not being a railway area, without the consent of the Government of that other [State] [Substituted by A.O.1950, for "Province".].]<
