1Bengal Districts Act, 1836
| [Act 21 of 1836] | [11th September, 1836] |
1 Short title given by the Amending Act, 1903 (1 of 1903), Schedule I.
The Act has been declared by the Laws Local Extent Act, 1874 (15 of 1874), Section 6, to be in force throughout the former Province of Bengal, except the Scheduled District.
It has been declared by notification under the Scheduled District Act, 1874 (14 of 1874), Section 3, to be in force in-
West Jalpaiguri and the Western Duars in the Jalpaiguri District
See Gazette of India, 1881, Pt. I, p. 74.
The districts of Hazaribagh, Ranchi, Palamau and Manbhum, and Pargana Dhalbhum and the Kolhan in the district of Singhbum, in the Chota Nagapur Division. . . . .
See Gazette of India, 1881, Pt. I, p. 504.
It has also been declared to be in force in the Sonthal Parganas by the Sonthal Pargans Settlement Regulation, 1872 (3 of 1872), Section 3.
The Act has been repealed in its application to:-
(1) Assam by Regulation 1 of 1886;
(2) Punjab by Act 17 of 1887; and
(3) Uttar Pradesh by Act 1 of 1903.
1. Power to create new zilas.-1 [* * *] It shall be lawful for 2 [the State Government, by notification in the Official Gazette] to create new zilas in any part of 3 [West Bengal] 4 [* * *].
1 Formal words repealed by Act 16 of 1874.
2 The original words, viz., "the G.G. in C., by an Order in Council" have been successi-vely amended by the Amending Act, 1903 (1 of 1903), the Devolution Act, 1920 (38 of 1920), the A.O. 1937 and the A.O. 1950 to read as above.
3 Substituted by the A.O. 1948 for "the Presidency of Fort William in Bengal".
4 The words "and to alter the limits of existing zilas" repealed by the Amending Act, 1903 (1 of 1903).