Section 20(2) in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
(2)The Governor of West Bengal may, after the appointed day, authorize such expenditure from the Consolidated Fund of the State as he deems necessary for any purpose or service in the transferred territories for any period not extending beyond the 31st day of March, 1957.[Note. - After the word "transferred" the words "territory under existing" appear to have been inadvertently omitted. - Ed.]
