On and from the date on which rules under section 3 take effect in any part of the territories under the administration of the Governor of Fort Saint George in Council to which the Madras Civil 1. This Act has been amended in the Punjab by Punjab Acts 1 of 1938 and 13 of 1942, in U. P. by U. P. Act 7 of 1939, in Maharashtra by Maharashtra Act 4 of 1960 and 9 of 1970 and in Himachal Pradesh by H.P. Act 30 of 1969. The Act has been extended to the Union territory of Manipur from 1-1-1957 vide Act 68 of 1956, to the whole of Madhya Pradesh by M.P. Act 23 of 1958 (when notified), to the transferred territory of Punjab by Punjab Act 43 of 1960, to Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and the First Schedule (w.e.f. 1-7-1965), to the whole of the Union territory of Lakshadweep by Reg. 8 of 1965, s. 3 and the Schedule (w.e.f. 1-10-1967) and to the Union territory of Pondicherry by Act 26 of 1968, s. 3 and Sch. The Act has been repealed in its application to Bellary District by Mysore Act 14 of 1955, to Andhra by Andhra Act 7 of 1956, to Bombay area and Coorg district of Mysore by Mysore Act 16 of 1958 and to Rajasthan by Rajasthan Act 3 of 1958. 2. Added by the Adaptation of Laws (No. 2) Order, 1956. 3. Extended to the Union territory of Jammu and Kashmir and Union territory of Ladakh by Act 34 of 2019, s. 95 and Fifth Schedule (w.e.f. 31-10-2019). 4. Subs. by the Adaption of Laws (No. 2) order, 1956, for “Government of a Part A State or a Part C State”. 5. Part I of the Act has, under s. 2, been declared to extend to the Punjab, and to come into force therein on the 1st day of March, 1889, see Gazette of India, 1889, Pt. I, p. 107. 6. The words “subject to the control of the G. G. in C.” rep. by the A.O. 1937. 2 Courts Act, 1873, (3 of 1873), extends, section 14 of that Act shall be repealed as regards that part of those territories. PART II OTHER SUITS