Section 8 in The Chandernagore (Assimilation Of Laws) Act, 1955
8. [ Removal of doubts regarding the extension of certain Acts to Chandernagore. - [section 8 inserted by West Bengal Act 5 of 1959.]
Notwithstanding anything to the contrary, in any judgment or decision of any Court, Tribunal or authority, the following Acts, that is to say,]-The West Bengal Land Development and Planning Act, 1948,The West Bengal Non-Agricultural Tenancy Act, 1949, andThe West Bengal Estates Acquisition Act, 1953,shall extend to and be deemed always to have extended to Chandernagore with effect from the appointed day.
