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State of Odisha - Section

Section 1 in The Bengal Embankment Act, 1882

1. Short title.

- This Act may be called the Bengal Embankment Act, 1882.Local extent - It extends to the whole of the territories subject to the Lieutenant Governor of Bengal, except the Sundarbans, as defined under the provisions of Clause 2, Section 13, Regulation III of 1828 and the Province of Orissa, save as otherwise expressly provided in Part IX.