Section 1(3) in The West Bengal Private Forests Act, 1948.
(3)This section shall come into force at once and the remaining provisions of this Act, in whole or in part, shall come into force in such areas and such dates as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification, specify and for this purpose different dates may be specified for different provisions of this Act and for different areas.[Explanation. - In this section, West Bengal shall, as from the date of the commencement of the Constitution of India, be deemed to include the areas in West Bengal which were partially excluded areas within the meaning of section 91 of the Government of India Act, 1935, as in force immediately before such commencement.] ['Explanation' inserted by W.B. Act 17 of 1955.]
