Section 19(1)(f) in The Bengal State Aid To Industries Act, 1931
(f)The grant on favourable terms of land, raw material, firewood, water or any other [property vested in the State Government] [Words 'property vested in His Majesty for the purposes of the Province' first substituted for the words 'property of the Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and thereafter, the words 'the State Government' substituted for the words 'His Majesty for the purpose of the Province' by Adaptation of Laws Order, 1950.];