Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 4 in The Bengal Laws Act, 1914

4. Extension of enactments to Western Bengal.

- The enactments specified in Schedule II are hereby extended to Western Bengal, to the extent mentioned in column 4 thereof :Provided that the Eastern Bengal and Assam Disorderly Houses Act, 1907, shall not apply to any municipality, constituted under the Bengal Municipal Act, 1884, in which the Calcutta Suburban Police Act, 1866, is in force.