Section 5 in The Bengal Board Of Revenue Act, 1913
5. Construction of references to former Boards. -
All references in any enactment, or in any notification, order, scheme, rule, form or by law issued, made or prescribed under any enactment, to -(a)the Board of Revenue as constituted under the Bengal Board of Revenue Regulation, 1822, and under clause First of section 4 of the Bengal Revenue Commissioners Regulation, 1829, or(b)the Board whose functions were transferred to the said Board of Revenue by the Bengal Board of Revenue Act, 1850,shall be construed as references to the Board as re-constituted by or under this Act.
