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Bengal Presidency - Section

Section 3 in The Bengal Public Parks Act, 1904

3. Power to extend boundaries of park.

- The [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may, by notification in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.] declare that any specified land, bridge or pontoon shall, for the purposes of this Act, be deemed to be included in any park.