Section 4 in The Administrator Generals (Bengal Amendment) Act, 1940
4. Amendment of section 11. -
In sub-section (1) of section 11 of the said Ac. -(a)for the words commencing "Whenever any person" and ending "the said High Courts" the following shall be substituted, namely. -"Whenever any person, not being an exempted person, has died leaving assets within [West Bengal] [Words substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], or being an exempted person, has died leaving assets within the local limits of the ordinary original civil jurisdiction of the High Court or within any area notified by the [State] [Word substituted for the word 'Province' by the Adaptation of Laws Order, 1950.] Government in this behalf in the Official Gazette", and(b)for the words "such Court" the word "the Court" shall be substituted.
