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BENGAL LAWS ACT, 1914
BENGAL LAWS ACT, 1914
1 of 1914
14th January , 1914
An Act to assimilate certain enactments in force in Eastern and Western Bengal to amend certain enactments, and to repeal certain other enactments. WHEREAS it is expedient to extend certain enactments of the Bengal Legislative Council to Eastern Bengal, and to extend certain enactments of the Eastern Bengal and Assam Legislative Council to Western Bengal; AND WHEREAS it is also expedient that certain formal amendments should be made in enactments in force in Bengal; AND WHEREAS it is also expedient that certain enactments in force in Bengal should be repealed; AND WHEREAS the previous sanction of the Governor-General has been obtained, under section 5 of the Indian Councils Act, 1892, to the passing of this Act; It is hereby enacted as follows :
Section 1 Short title
This Act may be called the Bengal Laws Act, 1914.
Section 2 Definitions
In this Act,
(1) "Eastern Bengal" means the territory mentioned in Part I of Schedule A to the Bengal, Bihar and Orissa and Assam Laws Act, 1912, and
(2) "Western Bengal" means the territory mentioned in Part II of that Schedule.
Section 3 Extension of enactments to Eastern Bengal
The enactments specified in Schedule I are hereby extended to Eastern Bengal, to the extent mentioned in column 4 thereof.
Section 4 Extension of enactments to Western Bengal
The enactments specified in Schedule II are hereby extended to Western Bengal, to the extent mentioned in column 4 thereof :
Provided that the Eastern Bengal and Assam Disorderly Houses Act, 1907, shall not apply to any municipality, constituted under the Bengal Municipal Act, 1884, in which the Calcutta Suburban Police Act, 1866, is in force.
Section 5 Amendment of enactments
Rep. by Ben. Act 16 of 1946.
Section 6 Repeal of enactments
Rep. by Ben. Act 1 of 1939.
Section 7 Continuance of orders, etc., issued under certain repealed enactments
Every appointment, order, rule, notification or form made or issued under
(a) the Land Registration Act, 1876, as amended by the Bengal Land Registration (Amendment) Act, 1906,
(b) the Bengal Military Police Act, 1892, or
(c) the Bengal Disorderly Houses Act, 1906, shall, so far as it is not inconsistent with
(i) the Land Registration Act, 1876, as amended by the Eastern Bengal and Assam Land Registration (Amendment) Act, 1907,
(ii) the Eastern Bengal and Assam Military Police Act, 1912, or
(iii) the Eastern Bengal and Assam Disorderly Houses Act, 1907, as the case may be, continue in force, and be deemed to have been made or issued under that Act, unless and until it is superseded by any appointment, order, rule, notification or form made or issued under that Act.
SCHEDULE 1 ENACTMENTS EXTENDED TO EASTERN BENGAL
SCHEDULE (See section 3.) SCHEDULE 1
ENACTMENTS EXTENDED TO EASTERN BENGAL
(See section 3.)
Year.
Number
Short title.
How far extended.
1
2
3
4
Bengal Acts.
1899
1
The Bengal General Clauses Act, 1899.
The whole Act, as applying to (1) the other Acts specified in this schedule, and (2) any Bengal Act passed after the first day of April, 1912.
1908
5
The Bengal Local Self-Government (Amendment) Act, 1908.
The whole Act.
1909
2
The Bengal Court of Wards (Amendment) Act, 1909.
The whole Act.
1911
2
The Bengal Vaccination (Amendment) Act, 1911.
The whole Act.
1911
5
The Calcutta Improvement Act, 1911.
Section 82, and section 86 in so far as it affects section 82.
SCHEDULE 2 ENACTMENTS EXTENDED TO WESTERN BENGAL
SCHEDULE (See section 4.) SCHEDULE 2
ENACTMENTS EXTENDED TO WESTERN BENGAL
(See section 4.)
Year.
Number.
Short title.
How far extended.
1
2
3
4
Eastern Bengal and Assam Acts.
1907
1
The Eastern Bengal and Assam Land Registration (Amendment) Act, 1907.
The whole Act.
1907
2
The Eastern Bengal and Assam Disorderly Houses Act, 1907.
The whole Act.
SCHEDULE 3 ENACTMENTS AMENDED
SCHEDULE Rep. by Ben. Act 16 of 1946
SCHEDULE 4 ENACTMENTS REPEALED
SCHEDULERep. by Ben. Act 1 of 1939.
