Section 4 in The West Bengal Transferred Territories (Assimilation of Laws) Act, 1958
4. Provision for removal of difficulty.
- If any difficulty arises in giving effect to the provisions of this Act, more particularly to the proviso to sub-section (2) of section 3, the State Government may, by notification in the Official Gazette issued in this behalf,-(i)specify the authority, officer or person who shall be competent to exercise such powers or functions in any part of the transferred territories as may be mentioned in the notification under any State law referred to in sub-section (2) of section 3 or in Schedule II, or(ii)pass any other orders not inconsistent with the purposes of this Act as may appear to it to be necessary or expedient, for the purpose of removing such difficulty.
