(1)This Act may be called the Bengal Aerial Ropeways Act, 1923.(2)It extends to the whole of [West Bengal] [Words substituted and words omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], [* * * *] [Words substituted and words omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.]; and(3)It shall come into force on such date as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], direct:Provided that it shall come into operation in the Darjeeling district only on such date and subject to such exceptions and modifications as the [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, by notification in the [Official Gazette] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], direct.
