Section 1365 in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
1365.
The State Reorganisation Commission recommended the transfer of certain areas in the Purnea and Manbhum districts from Bihar to West Bengal for the reasons mentioned in Chapter XV of its report. These recommendations were discussed both in Parliament and in the Legislatures of the States. This Bill seeks to give effect to the Commission's recommendations with certain minor modifications.2. The main proposal contained in the Bill is to transfer from Bihar to West Bengal-(i) the portion of the Kishanganj subdivision in the Purnea district whic lies to the east of the river Mahananda;(ii) the portion of the Gopalpur thana of the Purnea district whic lies to the north of the national highway and the portion which occupied by this highway, and(iii) the Purulia sub-district of the Manbhum district except for the Chas and Chandil thanas and the patamda police station of the Barabhum thana.3. The Bill also makes necessary supplemental and incidental provisions in regard to representation in the Legislatures, transfer of jurisdiction to the Calcutta High Court, authorisation of expenditure, apportionment of assets and liabilities and certain other matters.4. As required by the proviso to Article 3 of the Constitution, this Bill was referred to the President on the 10th June, 1956, to the Legislatures of Bihar and West Bengal and they given one month's time for expressing their views. The views of both the Legislatures will be placed before Parliament in due course.- Gazette of India, 16-7-1956, Pt. II, Section 2, Ext., page 456.[1st September, 1956]An Act to provide for the transfer of certain territories from Bihar to West Bengal and for matters connected therewith.BE it enacted by Parliament in the Seventh Year of the Republic of India as follows:--
