| Repealed in Part |
.. |
Ben. Act XVI of 1946. |
An Act to extend to the Sundarbans certain enactments relating to Embankments.
Whereas it is expedient to extend to the Sundarbans certain enactments relating to embankments;
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 of 56 Vict. c. 14):
It is hereby enacted as follows:
This Act may be called the Bengal Embankment (Sundarbans) Act, 1915.
The following enactments are hereby extended to the Sundarbans, as excluded under section 1 of the Bengal Embankment Act, 1882, namely:
(1) the following portions of the Bengal Embankment Act, 1873, namely, section 12, section 13, the proviso to section 21, sections 26, 27, 28 and 29, and Schedules B, C and D subject to the amendments made in the said sections 12, 21 and 26 by the second paragraph of section 2 of the Bengal Embankment Act, 1882; and
(2) The Bengal Embankment Act, 1882, except such portions thereof as have been repealed.
2[* * *]
1 For Statement of Objects and Reasons, see the Calcutta Gazette of 1914. Pt. IV page 94; and for Proceedings in Council, see ibid, Pt. IVA, pages 896 and 897, and see the Calcutta Gazette of 1915. Pt, IVA, pages 11 and 26-33.
2 Rep. by the Bengal Repealing and Amending Act, 1946 (Ben. Act XVI of 1946).