Section 4(3) in The Bengal Smoke-Nuisances Act, 1905
(3)[of the members referred to in clauses (i) and (iii) of sub-section (2), not more than one-half] [Words within brackets substituted by W.B. Act 50 of 1978.] shall be officials nominated by the [State Government] [Words 'Provincial Government' originally substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937 and thereafter the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.]; and the remainder shall be non-officials nominated in such manner as the [State Government] [Words 'Provincial Government' originally substituted for the words 'Local Government' by Government of India (Adaptation of Indian Laws) Order, 1937 and thereafter the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] may direct, by bodies or associations whose interests are likely to be affected by this Act.
