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BENGAL EMBANKMENT (SUNDARBANS) ACT, 1915
BENGAL EMBANKMENT (SUNDARBANS) ACT, 1915
4 of 1915
14th April, 1915
An Act to extend to the Sundarbans certain enactments relating to Embankments.WHEREAS it is expedient to extend to the Sundarbans certain enactments relating to embankments;AND WHEREAS the 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 Embankment (Sundarbans) Act, 1915.
Section 2 Extension of enactments to the Sundarbans
The following enactments are hereby extended to the Sundarbans, as excluded under section 1 of the Bengal Embankment Act, 1882, namely :
(1) the following portions of the Bengal Embankment Act, 1873, namely, section 12, section 13, the proviso to section 21, sections 26, 27, 28 and 29, and Schedules B, C and D, subject to the amendments made in the said sections 12, 21 and 26 by the second paragraph of section 2 of the Bengal Embankment Act, 1882; and
(2) The Bengal Embankment Act, 1882, except such portions thereof as have been repealed.
Section 3 Repeal
Rep. by Ben. Act 16 of 1946.
