Lexace IndiaOpen Lexace ›

Section 6 — Local extent of enactments in fourth schedule.

The Laws Local Extent Act, 1874
The enactments mentioned in the fourth schedule hereto annexed are now in force throughout the whole of the territories now subject to the government of the Lieutenant-Governor of Bengal, except the Scheduled Districts subject to such government.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›