1. Short title given by the Amending Act, 1903 (1 of 1903 ), Sch. I. The Act has been declared by the Laws, Local Extent Act, 1874 (15 of 1874 ), s. 6, to be in force throughtout the former Province of Bengal, except the Scheduled Districts. It has been declared by notification under the Scheduled Districts Act, 1874 (14 of 1874 ), s 3, to be in force in- West Jalpaiguri and the Western Duars in the Jalpaiguri District See Gazette of India, 1881, Pt. Ip. 74 The districts of Hazaribagh, Ranchi, Palamu and Manbhum, and Pargana Dhalbhum and the Kolhan in the district of Singhum, in the Chota Nagpur Division... Ditto 1881, Pt., I. p. 504. It has also been delcared to be in force in the Sonthal Parganas by the Sonthal Parganas Settlement Regulation, 1872 (3 of 1872 ), s. 3. The Act has been rep. in its application to:- (1) Assam by Reg. 1 of 1886; (2) Punjab by Act 17 of 1887; and (3) Uttar Pradesh by Act 1 of 1903.
