(3)The references in any Bengal Act or West Bengal Act to servants of or under, or to service of or under, the Central Government or the State Government or the State of West Bengal, to property of,or belonging to, or vested in, the Secretary of State in Council or the Central Government or the Provincial Government or the Province of Bengal, and to forfeitures to the Central Government or the Provincial Government or the Province of Bengal, shall be construed as references respectively to persons in the service of the Crown. to the service of the Crown, to property vested in the Crown, and to forfeitures to the Crown.General Rules of Construction
