Section 2 in The Raipur and Khattra-Laws Act, 1879
2. Laws of Bankura to apply. Other laws repealed.
- All enactments which on the first day of October, 1879, were in force in the district of Bankura and not in the said territory shall be deemed to have come into force in the said territory on that day and all enactments which on that day were in force in the said territory and not in the district of Bankura shall be deemed to have been repealed on and from that day in the said territory.
