(6)"Bengal Act" shall mean an Act made by the Lieutenant-Governor of Bengal-in-Council under the Indian Councils Act, 1861, or the Indian Councils Acts, 1861 and 1892 or the Indian Councils Acts, 1861, 1892 and 1909, or made by the Governor-in-Council of Fort William in Bengal under the Indian Council Acts, 1861, 1892 and 1909 or the Government of India Act, 1915, or by the Local Legislature or the Governor of Bengal under the Government of India Act, or by the Provincial Legislature or the Governor of Bengal under the Government of India Act, 1935;
