Section 4(c) in The Acquired Territories (Merger) Act, 1960
(c)in the paragraph relating to the territories of the State of West Bengal, after the words, brackets and figures "the Bihar and West Bengal, (Transfer of Territories) Act, 1956", the words, figures and brackets "and the territories referred to in Part III of the First Schedule to the Acquired Territories (Merger) Act, 1960" shall be inserted.
