1. Short title and extent.-

(1) This Act may be called the Church of Scotland Kirk Sessions Act, 1899;

(2) It extends to the whole of India except 2 [the territories which, immediately before the 1st November, 1956, were comprised in Part B States] 3***

4* * * * *

1. Subs. by the A. O. 1950, for "the Provinces".

2. Subs., ibid., for "P art B States".

3. The word "and" rep. by Act 10 of 1914, s. 3 and the Second Schedule.

4. Sub-section (3) rep by s. 3 and the Second Schedule, ibid.

5. For notification declaring the Kirk Sessions at Calcutta, Madras, Bombay and Allahabad to be duly constituted, see Gazette of India, 1900, Pt. I, p. 484; for similar notifications in respect of the Kirk Session at Simla and the Kirk Session at Poona, see ibid., 1904, Pt. I. p. 831. and ibid., 1905. Pt. 1, p. 706, respectively.