Embankment (Sundarbans) Act, 1915
WEST BENGAL ACT 004 OF 1915
14 April, 1915
| Repealed in Part |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:
Section 1. Short title
This Act may be called the Bengal Embankment (Sundarbans) Act, 1915.
Section 2. Extension of enactments to the Sundarbans
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(2) The Bengal Embankment Act, 1882, except such portions thereof as have been repealed.