Section 1 in The Chota Nagpur Rural Police Act, 1914
1. Short title and local extent.
(1)This Act may be called the Chota Nagpur Rural Police Act, 1914:(2)(a)The whole Act extends to the Districts of Hazaribagh, Ranchi and Palamau.(b)Parts, I, II and IV extend to the district of Singhbhum except the Kolhan Government Estate and the district of [Dhanbad] [Substituted for 'Manbhum' by B.A.L.O.].(c)[ Part III extends to the following Parganas of the Dhanbad district:- Domarkonda, Nagarkiari, Jainagar, Nawagarh, Katras and Pandra] [Substituted by B.A.L.O., for original clause.].(3)The [State] [Substituted by the A.L.O.] Government may, by notification published in the [Official Gazette] [Substituted by the A.O. for 'Bihar and Orissa Gazette'.], extend the Act, or any portion thereof, to any district in the Chota Nagpur Division, or to any specified part of a district, from a date to be mentioned in such notification; and may by like notification, withdraw any district of any specified part of a district from the operation of this Act, or any portion thereof, from a date to be mentioned in such notification.
