Section 1 in The Official Trustees (Bengal Amendment) Act, 1940
1. Short title and commencement.
(1)This Act may be called the Official Trustees (Bengal Amendment) Act, 1940.(2)It shall come into force on such date as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint.
