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Bengal Presidency - Act

The Bengal Districts Act, 1864

BENGAL PRESIDENCY
India

The Bengal Districts Act, 1864

Act 4 of 1864

  • Published on 20 April 1864
  • Commenced on 20 April 1864
  • [This is the version of this document from 20 April 1864.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bengal Districts Act, 1864Bengal Act 4 of 1864[20th April, 1864.]An Act to amend Act 21 of 1836.Preamble. - Whereas it is expedient to amend Act 21 of 1836; It is enacted as follows :-

1. Lieutenant-Governor may alter limits of existing zilas. -

It shall be lawful for the Lieutenant-Governor [* * * *] [The words 'of Bengal' omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] from time to time to alter the limits of existing zilas in any part of the [States] [Word substituted for the word 'Provinces' by the Adaptation of Laws Order, 1950.] [to which this Act extends] [Words substituted for the words 'subject to the control of the said Provincial Government' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.].