Section 4(7) in The Bihar and Orissa General Clauses Act, 1917
(7)"Bihar and Orissa, Act," shall mean an Act made by the Lieutenant-Governor of Bihar and Orissa in Council under the Indian Councils Acts, 1861 to 1909, or the Government of India Act, 1915 [or by the Local Legislature or the Governor of Bihar and Orissa or of Bihar under the Government of India Act] [Inserted by A.O.1937.], and include-(i)a Bengal Act made after the eighteenth day of January, 1899, which is still in force in Bihar and Orissa;(ii)with respect to clauses (3), (32), (34),(37) and (54) of this Section and in Sections 6, 15, 19, 24, 25, 26, 29 and 32(1), of Bengal Act made after the first day of June, 1867, which is still in force in Bihar and Orissa;
