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Union of India - Section

Section 17 in The Sarais Act, 1867

17. Extent of Act .-This Act shall in the first instance extend only to the territories under the Government of the Lieutenant-Governor of the North-Western Provinces of the Presidency of Fort William in Bengal.

Power to State Government to extend this Act .-But it shall be lawful for the State Government, by notification in the Official Gazette to extend this Act, mutatis mutandis , to any other part of [the territories under its Government], except the towns of Calcutta, Madras and Bombay [* * *] [ The words " and the settlement of Prince of Wales Island, Singapore and Malacca" repealed by Act 12 of 1891.].