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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(c) in The West Bengal Transferred Territories (Assimilation of Laws) Act, 1958

(c)"transferred territories" means the territories transferred from the State of Bihar to the State of West Bengal by section 3 of the Bihar and West Bengal (Transfer of Territories) Act, 1956.