Section 1 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
1. Short title, extent and commencement.
(1)This Act may be called the West Bengal Separation of Judicial and Executive Functions Act, 1970.(2)It extends to the whole of West Bengal.(3)It shall come into force at once in the Presidency-town of Calcutta and the district of Hooghly, Bankura, Purulia, Cooch Behar and Murshidabad, and shall come into force in the remaining districts of West Bengal on such date as the State Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different districts and any reference to the commencement of this Act in relation to a district shall mean the date on which it comes into force in that district.
