Section 3(1) in The West Bengal Transferred Territories (Assimilation of Laws) Act, 1958
(1)All State laws which, immediately before the appointed day, extend to. or are in force in, the State of West Bengal, but do not extend to, or are not in force in, the transferred territories shall as from that day, extend to or, as the case may be, come into force in, the transferred territories :Provided that the State law specified in Schedule I shall extend to the transferred territories subject to the amendment specified in that Schedule.
