Every appointment, order, rule, notification or form made or issued under
(a) the Land Registration Act, 1876, (Ben. Act VII of 1876) as amended by the Bengal Land Registration (Amendment) Act, 19065, (Ben. Act II of 1906)
(b) the Bengal Military Police Act, 18926, (V of 1892) or
(c) the Bengal Disorderly Houses Act, 19067, (Ben. Act III of 1906)
shall, so far as it is not inconsistent with
(i) the Land Registration Act, 1876, as amended by the Eastern Bengal and Assam Land Registration (Amendment) Act, 1907, (E.B. & A. Act I of 1907).
(ii) the Eastern Bengal and Assam Military Police Act, 1912, (E.B. & A. Act III of 1912) or
(iii) the Eastern Bengal and Assam Disorderly Houses Act, 1907, (E.B. & A. Act II of 1907).
as the case may be, continue in force, and be deemed to have been made or issued under that Act, unless and until it is superseded by any appointment, order, rule, notification or form made or issued under that Act.
SCHEDULE I
Enactments extended to Eastern Bengal.
(See section 3.)
| Year |
Number |
Short title |
How far extended |
| 1 |
2 |
3 |
4 |
| Bengal Acts. |
| 1899 |
I |
The Bengal General Clauses Act, 1899. |
The whole Act, as applying to (1) the other Acts specified in this schedule, and (2) any Bengal Act passed after the first day of April, 1912. |
| 1908 |
V |
The Bengal Local Self-Government (Amendment) Act, 1908. |
The whole Act. |
| 1909 |
II |
The Bengal Court of Wards (Amendment) Act, 1909. |
The whole Act. |
| 8* |
* |
* |
[* * *] |
| 1911 |
II |
The Bengal Vaccination (Amendment) Act, 1911. |
The whole Act. |
| 1911 |
V |
The Calcutta Improvement Act, 1911. |
Section 82 and section 86 in so far as it affects section 82. |
SCHEDULE II
Enactments Extended to Western Bengal.
(See section 4.)
| Year |
Number |
Short title |
How far extended. |
| 1 |
2 |
3 |
4 |
| Eastern Bengal and Assam Acts. |
| 1907 |
I |
The Eastern Bengal and Assam Land Registration (Amendment) Act, 1907. |
The whole Act. |
| 1907 |
II |
The Eastern Bengal and Assam Disorderly Houses Act, 1907. |
The whole Act. |
| 9* |
* |
* |
[* * *] |
| 9* |
* |
* |
[* * *] |
SCHEDULE III
Enactments Repealed
[Rep. by s. 3 and the Second Sch. of the Bengal Repealing and Amending Act, 1946 (Ben. Act XVI of 1946)].
(Schedule IV.)
SCHEDULE IV
Enactments Repealed
[Rep. by s. 3 and the Second Sch. of the Bengal Repealing and Amending Act, 1938 (Ben. Act I of 1939)].