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ORIENTAL GAS COMPANY 1867
An Act to empower the Oriental Gas Company Limited, to extend their operations to certain places in the States of India. Preamble Whereas under or by virtue of Act 5 of 1857 (to confer certain powers on the Oriental Gas Company, Limited) certain powers exercisable only in Calcutta and its environs were conferred on the Oriental Gas Company, Limited, and whereas it is expedient to empower the said Company to extend, with the previous sanction of the 1[Central Government], their operations to any other place in the States of India; It is hereby enacted as follows:-
SECTION 01: INTERPRETATION CLAUSE
[REPEALED BY THE A.O. 1937]
SECTION 02: POWER TO EXTEND ACT 5 OF 1857
The2[Central Government] may, by notification in the Official Gazette, extend the said Act No.5 of 1857 to any place in3[the territories which, immediately before the 1st November, 1956, were comprised in Part A States and Part C States] other than Calcutta and its environs : Provided that, in every place to which the said Act shall be so extended, section 3of the same Act shall be read as if for the words "Town of Calcutta", the name of the place to which the said Act shall be so extended were substituted: section 7of the same Act shall be read as if for the words and figures 'Act 14 of 1856', the following words were substituted; (that is to say) 'any law for the time being in force to provide for the conservancy and improvement of such place'. Section 22 of the said Act shall be read. as if the words 'Joint Stock Companies Act, 1856', the following words were inserted; (that is to say) 'the Indian Companies Act, 1866, or any other Statute or Act for the time being in force relating to Joint Stock Companies; and as if for the expression 'Supreme Court of Judicature at Fort William', the name of the highest Civil Court of appeal in such place were substituted: and as if for the expression 'the territories of the East India Company' the expression3[the territories which, immediately before the 1st November, 1956, were comprised in Part A States and Part C States]4[* * *] were substituted.
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