- [* * * * * *] [Sub-section (1) repealed by Bengal Act 16 of 1946.](2)Any enactment or document referring to the said Estates Partition Act, 1876, or to any enactment repealed thereby, shall, so far as may be, and subject to sub-section (1) of this section, be construed to refer to this Act or to the corresponding portion thereof.
