Section 3(2) in The Cooch Behar (Assimilation of Laws) Act, 1950
(2)Notwithstanding anything contained in sub-section (1), the Muslim Personal Law (Shariat) Application Act, 1937 (26 of 1937) shall come into force in Cooch-Behar only on such date as the State Government may, by notification in the Official Gazette, appoint; and Cooch-Behar Act 2 of 1897, known as the Muhammadan Inheritance Act, 1897, shall continue in force in Cooch-Behar until that date, and shall on that date cease to be in force except as respects things done or omitted to be done before that date.
