- This Act may be called the Bengal Irrigation Act, 1876.Local extent, Commencement. - It shall take effect in those districts in the provinces [which were on the twenty-ninth March, eighteen hundred and seventy-six, subject to the Lieutenant-Governor of Bengal] [Words substituted for the words 'subject to the Lieutenant-Governor of Bengal' by the Government of India (Adaptation of Indian Laws) Order, 1937.] to which the [State Government] [Words 'Provincial Government' first substituted for the words 'said Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall extend it by an order published in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.]; and shall commence on the day which shall be in such order provided for the commencement thereof.
