Section 1 in The Bengal Orphanages And Widows' Homes Act, 1944
1. Short title, extent and commencement.
(1)This Act may be called the Bengal Orphanages and Widows' Homes Act, 1944.(2)It extends to the whole of [West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.].(3)It shall come into force in such areas on such dates as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct.
