Section 4(5) in The Bihar and Orissa General Clauses Act, 1917
(5)"Bengal Act" shall mean an Act made by the Lieutenant Governor of Bengal in Council, under the Indian Councils Act, 1861, or the Indian Councils Acts, 1861 and 1892, or the For [Indian Councils Act, 1861 to 1909] [Statement of Objects and Reasons see B. and O. Gazette, 1917, Pt.V, p. ]2;and for proceedings in Council, see ibid. 1917, Pt. VI, pp. 13 and 44.];
