2. Power to extend enactments to certain Union territories.
- The Central Government may, by notification in the Official Gazette, extend to [the Union territory of Delhi, Himachal Pradesh, Manipur or Tripura or to any part of such territory] [Substituted by the Adaptation of Laws (No. 2) Order, 1956, for certain words.], with such restrictions and modifications as it thinks fit, any enactment which is in force in a [State] [Substituted, by the Adaptation of Laws (No. 2) Order, 1956, for 'Part A State'.] at the date of the notification, [* * *] [Certain words, brackets and letters, omitted by Act 48 of 1952, s. 3 and the Second Schedule.].
