3. Continuance in added area of certain laws now in force in the Uttar Pradesh.-
The enactments specified in Schedule III, and all notifications, orders, schemes, rules, forms and by-laws issued, made or prescribed under those enactments shall continue to be in force in the territory: specified in Schedule I:Provided that in the enactments so continued and in all notifications, orders, schemes, rules, forms and by-laws issued, made or prescribed thereunder, reference to a State Government, the [State Government] [Substituted by the A.O. 1950 for "Provisional Government"] of the United Provinces of Agra and Oudh, or the Board of Revenue for the [Uttar Pradesh] [Substituted for the word "United Province" by A.L.O., 1950] shall be read as referring to the [State Government] [Substituted by the A.O. 1950 for "Provisional Government"] of Delhi; references to a High Court or the High Court of Judicature of the North-Western Provinces as referring to the [High Court of Judicature at Lahore] [ Substituted by Act 18 of 1919, s.2 and Sch. I, for "Chief Court of the Punjab"], and references to the Official Gazette for the Uttar Pradesh as referring to the [Official Gazette] [Substituted for the word "Gazette of India" by A.O., 1950].
