[Interpretation clause.]. Rep. by the A.O. 1937.
The 1[Central Government] may, by notification in the Official Gazette, extend the said Act No. 5 of 1857, to any place 2[in 3[the territories which, immediately before the 1st November, 1956, were comprised in Part A States and Part C states] ] other than Calcutta and its environs: Provided that, in every place to which the said Act shall be so extended, section 3 of the same Act shall be read as if for the words ‘Town of Calcutta’, the name of the place to which the said act shall be so extended were substituted: section 7 of the same Act shall be read as if for the words and figures 'Act 14 of 1856', the following words were substituted; (that is to say) 'any law for the time being in force to provide for the conservancy and improvement of such place;' Section 22 of the said Act shall be read, as if after the words 'Joint Stock Companies’ Act, 1856' the followings words were inserted; (that is to say) ‘the Indian Companies' Act, 1866, or any other Statute or Act for the time being in force relating to Joint Stock Companies' ; and as if for the expression 'Supreme Court of Judicature at Fort William', the name of the highest Civil Court of appeal in such place were substituted; and as if for the expression ‘the territories of the East India Company’, the expression the States 4*** were substituted.
1. Subs. by the A.O. 1937, for "L.G.".