- It shall extend to [the [States] [Substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] of West Bengal and Bihar and to that part of the [State] [Word substituted by the Adaptation of Laws Order, 1950.] of Orissa which on the first day of August 1885 was] subject to the Lieutenant-Governor of Bengal :[And it shall come into force on such date as the Lieutenant-Governor may, by notification in the Calcutta Gazette, appoint in this behalf.]
