Section 4 in The West Bengal District Boards Act, 1947
4. Constitution of certain district boards. -
(1)Notwithstanding anything contained in the Bengal Local Self-Government Act of 1885 or in any other law for the time being in force, the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, constitute district boards of the districts of [Nadia] [Word substituted for the word 'Navadwip' by W.B. Act 15 of 1948.], West Dinajpur, Malda and Jalpaiguri in such manner and consisting of such number of members as it may determine in this behalf.(2)The district boards constituted under sub-section (1) shall be deemed to have been constituted on and from the date on which the award of the Boundary Commission came into force.
