Section 4 in The Murshidabad Estate Administration Act, 1933
4.
[AND WHEREAS by virtue of paragraph (2) of Article 8 of the Indian Independence (Rights, Property and Liabilities) Order, 1947, the said indenture is, as from the date of establishment of the Dominion of India, to have effect as if it had been made on behalf of the Province of West Bengal, and all rights and liabilities which have accrued and may accrue under the said indenture, to the extent to which they would have been rights or liabilities of the Province of Bengal, are the rights and liabilities of the Province of West Bengal.]AND WHEREAS it is expedient to make further provision for the due exercise of 5[the said] powers by the 6[State Government of 7[West Bengal]] by the appointment of a Manager who shall on bahalf of the 6[State Government of 7[West Bengal]] exercise the powers aforesaid, and by defining the duties and powers of such Manager, and the manner in which the rents, issues and profits of the immovable properties of the estate and the monthly sum of Rs. 19,166-10-8 payable from the Government treasury at Berhampore in the district of Murshidabad in 7[West Bengal] shall be applied;AND WHEREAS it is further expedient to afford to the Nawab Bahadur protection against the disabilities to which he is exposed by reason of his embarrassed circumstances and to prevent further increase in his debts and to provide means for such repayments to his creditors as are compatible with the payment to the Nawab Bahadur of a sum sufficient for the maintenance of his position and dignity;It is hereby enacted as follows:-
