(1)This Act may be called the Estates Partition Act, 1897;(2)It extends to the [States of West Bengal and Bihar and that part of the State of Orissa which on the eighth day of December, 1897, was] [Words substituted by the Indian independence (Adaptation of Bengal and Punjab Acts) Order, 1948, and the Adaptation of Laws Order, 1950, respectively.] [* * *] [Words omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] under the administration of the Lieutenant-Governor of Bengal; and(3)It shall come into force on the day on which it is first published in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] after having received the assent of the Governor-General.
