Section 3 in Bengal, Bihar And Orissa And Assam Laws Act, 1912
3. Construction of certain references in enactments in force in territory mentioned in Schedules A, B and C.-
All enactments made by any authority in [India] [Substituted by the A.O.1950 for " the States"], and all in notifications, orders, schemes, rules, forms and by-laws issued, made or rights prescribed under such enactments, which, immediately before the commencement of this Act, were in force in, or prescribed for, any of the territory mentioned in Schedule A, Schedule B or Schedule C, shall, in their application to that territory, be construed as if references therein to the authorities, territory or Gazettes mentioned in column 1 of Schedule D were references to the authorities, territory or Gazettes respectively mentioned or referred to opposite thereto in column 2 of that Schedule.[* * * * * *] [The proviso to s. 3 rep. by Act 38 of 1920, s.2 and Sch I.]
