(1)This Act may be called 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[States] [Substituted by A.L.O.] of Orissa which on the eighth day of December, 1897, was] [***] ['for the time being' repealed by A.O. but save as aforesaid, Section 1, shall stand unmodified.]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(3)It shall come into force on the [day] [i.e., the 8th December, 1897.] on which it is first published in the Calcutta Gazette after having received the assent of the Governor-General.
