Section 15(1) in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
(1)After the said Orders have been so modified, the population as at the last census of the Scheduled Castes and of the Scheduled Tribes in Bihar and West Bengal shall be ascertained or estimated by the census authority in such manner as may be prescribed and shall be [notified] [For Notification see Gazette of India, 8-11-1956, Pt. I, Section 1, Ext., p. 1021] by that authority in the Gazette of India.
