(1) For the purposes of this Act, the 1 [State Government] shall form districts and sub-districts, and shall prescribe, and may alter, the limits of such districts and sub-districts. (2) The districts and sub-districts formed under this section, together with the limits thereof, and every alternation of such limits, shall be notified in the 2 [Official Gazette]. (3) Every such alternation shall take effect on such day after the date of the notification as is therein mentionedOpen in Lexace · Ask the AI about this section
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