Section 1 in The Bengal Land Records Maintenance Act, 1895
1. Short title.
(1)This Act may be called The Bengal Land Records Maintenance Act, 1895.Extent. - (2) It shall come into force only in Districts or parts of Districts of which a field survey and record-of-rights have been made Chapter X of the Bengal Tenancy Act, 1885 or under any other law for the time being in force, and to which the [State] [Substituted by A.L.O.] Government may, from time to time, extend it by an order published in the [Official Gazette] [For Statement of Objects and Reasons, see Calcutta Gazette, 1895, Part IV, page 4.];[Commencement - And thereupon this Act shall commence and take effect in the Districts or parts of Districts named in such order on the day which shall be in such order provided for the commencement thereof.] [Substituted by A.O. for Calcutta Gazette.]
