Section 5 in The West Bengal State Laws (Extension To Cooch Behar) Act, 1950.
5. Powers of Courts and other authorities for purposes of facilitating application of laws.
- For the purpose of facilitating the application of any Act specified in the Schedule any Court or other authority may construe such Act with such alterations, not affecting the substance, as may be necessary or proper to adapt it to the matter before the Court or other authority.
