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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(2) in The Estates Partition Act, 1897

(2)It extends to the [[States] [Substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, for 'territories'.] of West Bengal and Bihar and that part of the [States] [Substituted by A.L.O.] of Orissa which on the eighth day of December, 1897, was] [***] ['for the time being' repealed by A.O. but save as aforesaid, Section 1, shall stand unmodified.] under the administration of the Lieutenant-Governor of Bengal; and