Section 61(1) in West Bengal Estates Acquisition Act, 1953
(1)the Bihar Land Reforms Act, 1950 (Bihar Act 30 of 1950), shall stand repealed and the provisions of the foregoing Chapters of this Act shall mutatis mutandis apply :Provided that any reference in the foregoing Chapters of this Act to the Bengal Tenancy Act, 1885 (VIII of 1885), or any provision thereof shall, as the case may be, be construed as a reference,(i)in the case of application of such Chapters to the area comprised in the district of Purulia,to the Chota Nagpur Tenancy Act, 1908 (Bengal Act No. 6 of 1908), or the corresponding provision thereof, and(ii)in the case of application of such Chapters to any other area of the transferred territories,to the Bihar Tenancy Act, 1885 (VIII of 1885), or the corresponding provision thereof;
