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Bengal Presidency - Act

The Bengal Laws Act, 1914

BENGAL PRESIDENCY
India

The Bengal Laws Act, 1914

Act 1 of 1914

  • Published on 14 January 1914
  • Commenced on 14 January 1914
  • [This is the version of this document from 14 January 1914.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Bengal Laws Act, 1914Bengal Act 1 of 1914[14th January, 1914.]An Act to assimilate certain enactments in force in Eastern and Western Bengal to amend certain enactments, and to repeal certain other enactments.Whereas it is expedient to extend certain enactments of the Bengal Legislative Council to Eastern Bengal, and to extend certain enactments of the Eastern Bengal and Assam Legislative Council to Western Bengal;And Whereas it is also expedient that certain formal amendments should be made in enactments in force in Bengal;And Whereas it is also expedient that certain enactments in force in Bengal should be repealed;And Whereas the previous sanction of the Governor-General has been obtained, under section 5 of the Indian Councils Act, 1892, to the passing of this Act;It is hereby enacted as follows :-

1. Short title.

- This Act may be called the Bengal Laws Act, 1914.

2. Definitions.

- In this Act,-
(1)'Eastern Bengal' means the territory mentioned in Part I of Schedule A to the Bengal, Bihar and Orissa and Assam Laws Act, 1912, and
(2)'Western Bengal' means the territory mentioned in Part II of that Schedule.

3. Extension of enactments to Eastern Bengal.

- The enactments specified in Schedule I are hereby extended to Eastern Bengal, to the extent mentioned in column 4 thereof.

4. Extension of enactments to Western Bengal.

- The enactments specified in Schedule II are hereby extended to Western Bengal, to the extent mentioned in column 4 thereof :Provided that the Eastern Bengal and Assam Disorderly Houses Act, 1907, shall not apply to any municipality, constituted under the Bengal Municipal Act, 1884, in which the Calcutta Suburban Police Act, 1866, is in force.

5. Amendment of enactments.

- Repealed by Bengal Act 16 of 1946.

6. Repeal of enactments.

- Repealed by Bengal Act 1 of 1939.

7. Continuance of orders, etc., issued under certain repealed enactments.

- Every appointment, order, rule, notification or form made or issued under-
(a)the Land Registration Act, 1876, as amended by the Bengal Land Registration (Amendment) Act, 1906,
(b)the Bengal Military Police Act, 1892, or
(c)the Bengal Disorderly Houses Act, 1906,
shall, so far as it is not inconsistent with -
(i)the Land Registration Act, 1876, as amended by the Eastern Bengal and Assam Land Registration (Amendment) Act, 1907,
(ii)the Eastern Bengal and Assam Military Police Act, 1912, or
(iii)the Eastern Bengal and Assam Disorderly Houses Act, 1907,
as the case may be, continue in force, and be deemed to have been made or issued under that Act, unless and until it is superseded by any appointment, order, rule, notification or form made or issued under that Act.

I

Enactments Extended to Eastern Bengal(See section 3.)
Year. Number. Shorttitle. How farextended.
1 2 3 4
BengalActs.
1899 1 The BengalGeneral Clauses Act, 1899. The wholeAct, as applying to-(1) the other Acts specified in thisschedule, and(2) any Bengal Act passed after the first day ofApril, 1912.
1908 5 The BengalLocal Self-Government (Amendment) Act, 1908. The wholeAct.
1909 2 The BengalCourt of Wards (Amendment) Act, 1909.[* * * * *] [Entries relating to Bengal Act 2 of 1910 repealed by Bengal Act 1 of 1939] The wholeAct.
1911 2 The BengalVaccination (Amendment) Act, 1911. The wholeAct.
1911 5 The CalcuttaImprovement Act, 1911. Section 82,and section 86 in so far as it affects sections 82.

II

Enactments Extended to Western Bengal(See section 4.)
Year. Number. Shorttitle. Howfar extended
EasternBengal and Assam Acts.
1907 1 TheEastern Bengal and Assam Land Registration (Amendment) Act, 1907. Thewhole Act.
1907 2 TheEastern Bengal and Assam Disorderly House Act, 1907 Thewhole Act.
  [*] [Entries relating to Eest Bengal & A. Acts 1 of 1909 and 3 of 1912 repealed by Bengal Act 1 of 1939.] [** *] [Entries relating to Eest Bengal & A. Acts 1 of 1909 and 3 of 1912 repealed by Bengal Act 1 of 1939.] [**] [Entries relating to Eest Bengal & A. Acts 1 of 1909 and 3 of 1912 repealed by Bengal Act 1 of 1939.]
  [*] [Entries relating to Eest Bengal & A. Acts 1 of 1909 and 3 of 1912 repealed by Bengal Act 1 of 1939.] [** *] [Entries relating to Eest Bengal & A. Acts 1 of 1909 and 3 of 1912 repealed by Bengal Act 1 of 1939.] [**] [Entries relating to Eest Bengal & A. Acts 1 of 1909 and 3 of 1912 repealed by Bengal Act 1 of 1939.]

III

[Enactments Amended]Repealed by Bengal Act 16 of 1946

IV

[Enactments Repealed.]Repealed by Bengal Act 1 of 1939.