Section 2 in The Murshidabad Estate Administration Act, 1933
2.
[AND WHEREAS by virtue of section 177 of the Government of India Act, 1935 (26 Geo. 5, e. 2.), the said indenture is, as from the commencement3 of Part III of that Act, to have effect as if it had been made on behalf of the Province of Bengal and references therein to the Secretary of State in Council are to be construed accordingly;]
