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Bengal Presidency - Act

The Bengal Decentralization Act, 1915

BENGAL PRESIDENCY
India

The Bengal Decentralization Act, 1915

Act 5 of 1915

  • Published on 27 October 1915
  • Commenced on 27 October 1915
  • [This is the version of this document from 27 October 1915.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bengal Decentralization Act, 1915Bengal Act 5 of 1915[27th October, 1915.]An Act to decentralize and otherwise to facilitate the administration of certain enactments in force in Bengal.Whereas it is expedient to decentralize and otherwise to facilitate the administration of certain enactments in force in Bengal;And Whereas the sanction of the Governor General has been obtained, under section 5 of the Indian Councils Act, 1892, to the passing of this Act;It is hereby enacted as follows :-

1. Short title. -

This Act may be called the Bengal Decentralization Act, 1915.

2. Amendment of certain enactments. -

Repealed by Bengal Act 16 of 1946.

3. Saving of orders, etc., issued by previous authorities. -

Any appointment, notification, order, scheme, rule, form or by-law made or issued by an authority for the making or issuing of which a new authority is substituted by or under this Act, shall, unless inconsistent with this Act, be deemed to have been made or issued by such new authority unless and, until superseded by an appointment, notification, order, scheme, rule, form or by-law made or issued by such new authority.The Schedule[Repealed except the entries relating to the Calcutta Port Act, 1890, by Bengal Act 16 of 1946. Amendments incorporated in the principal Act.]