Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of West Bengal - Section Section 4 in The Raipur and Khattra-Laws Act, 1879 4. Territory to cease to be a scheduled district. - The said territory shall be deemed to have ceased to be a scheduled district on the said first day of October, 1879.
