Section 1 in The Bengal Suppression Of Terrorist Outrages Act, 1932
1. Short title, extent and duration.
(1)This Act may be called the Bengal Suppression of Terrorist Outrages Act, 1932.(2)This section, section 2, [Chapters II and III] [Words and figures substituted for the words and figures 'Chapter 11' by Bengal Act 7 of 1934.] and the Schedule extend to the whole of [West Bengal] [Words substituted for the word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.]. The [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the words 'Provincial' by Adaptation of Laws Order, 1950.] may, by notification in the [Official Gazette] [Words substituted for the word 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) 1937.], extend any or all of the provisions of Chapter I to any area in [West Bengal] [Words substituted for the word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.].(3)This Act shall continue in force as long as the Bengal Criminal Law Amendment Act, 1930, remains in force.
