- This Act may be called the Bengal Embankment Act, 1882.It extends to the State of West Bengal and Bihar, and also to that part of the State of Orissa which on the twenty-first day of June, 1882 was subject to the Lieutenant-Governor of Bengal, but only as provided in Part IX.Commencement. - [x x x x] [Repealed by Act 1 of 1903.]
