west bengal act 005 of 1915 : Decentralization Act, 1915

Decentralization Act, 1915

WEST BENGAL ACT 005 OF 1915
27 October, 1915

Repealed in Part

..

Act XXXVIII of 1920.

Ben. Act I of 1939.

Ben. Act XVI of 1946.

An Act to decentralize and otherwise to facilitate the administration of certain enactments in force in Bengal.

Whereas it is expedient to decentralize and otherwise to facilitate the administration of certain enactments in force in Bengal;

And whereas the sanction of the Governor General has been obtained, under section 5 of the Indian Councils Act, 1892, to the passing of this Act (55 and 56 Vict. c. 14);

It is hereby enacted as follows:

Section 1. Short title

This Act may be called the Bengal Decentralization Act, 1915.

Section 2. [Amendment of certain enactments]

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Section 3. Saving of orders, etc., issued by previous authorities

Any appointment, notification, order, scheme, rule, form or by-law made or issued by an authority for the making or issuing of which a new authority is substituted by or under this Act, shall, unless inconsistent with this Act, be deemed to have been made or issued by such new authority unless and, until superseded by an appointment, notification, order, scheme, rule, form or by-law made or issued by new authority.

THE SCHEDULE

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1 For Statement of Objects and Reasons, see the Calcutta Gazette of 1915, Pt. IV, pages 27 and 28; and for Proceedings in Council, see ibid. Pt. IVA, pages 422-426 and 465 and 466.

2 Rep. by s. 2 and the Third Sch. Of the Bengal Repealing and Amending Act, 1946 (Ben. Act XVI of 1946).

3 [Rep. except the entires relating to the Calcutta Port Act, 1890, by s. 3 and the Second Sell, of the Bengal Repealing and Amending Act, 1946 (Ben. Act XVI of 1946). Amendments incorporated in the principal Act]

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