3. Power to create, alter or abolish districts, sub-divisions, etc.-

(1) The Administrator may, with the previous concurrence of the Government, by notification in the Official Gazette, divide the territories to which this Act extends into one or more districts, and may similarly divide any district into sub-divisions and tehsils, and may alter the limits of, or abolish, any district, sub-division or tehsil.

(2) The districts, sub-divisions and tehsils exiting at the commencement of this Act shall continue respectively to be the districts, sub-divisions and tehsils under this Act unless otherwise provided under sub-section (1).