Section 3(7) in Meghalaya Interpretation and General Clauses Act, 1972
(7)"Bengal Act" means an Act made by the Lieutenant Governor of Bengal in Council under the Indian Council Acts, 1861 or the Indian Councils Acts, 1861 and 1892 or the Indian Councils Acts, 1861, 1892 and 1909 or made by the Governor in Council of Fort William in Bengal under the Indian Councils Acts, 1861,1892 and 1909 or by the Local Legislature of Bengal under the Government of India Act;
