Section 20(1) in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
(1)As from the appointed day, any Act passed by the Legislature of West Bengal before that day for the appropriation of any money out of the Consolidated Fund of the State to meet any expenditure in respect of any part of the financial year 1956-57 shall have effect also in relation to the transferred territories, and it shall be lawful for the State Government to spend any amount in those territories out of the amount authorized by such Act to be expended for any service in that State.
