Section 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-West Provinces of the Presidency of Fort William in Bengal. Power to Governor General in Council to extend this Act.— But it shall be lawful for the Local Government, by notification in the Local Gazette , to extend this Act, mutatis mutandis , to any other part of the territories which are or may be vested in Her Majesty or Her Successors by the Statute 21 & 22 Vic., cap. 106 (An Act for the better Government of India), except the towns of Calcutta, Madras and Bombay, and the Settlement of Prince of Wales’ Island, Singapore and Malacca.

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