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, ·}West BengalAct.V of 1948 ~ ~ 'lit. ·' • ,· • :r ·.; \. '. .; . "P . .. ' .T'HE WEST BE,NCAL ~XP.IRINC LAWS ACT, 1948.
• • • • 'h- . . '• ; • • · r · } · ,- t fPassed bllJ. the Wf,-st. Bengal Legislature.]
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• [Assent of the Governor- General as first' published in thef Oalcutta Gazette,Ectrgordinry, of the '15th March, 1948.] · An Act to provide for the further continuance in.operation of. the p1·0visions of ce1·tain Bengal 01·dinances as. enacted and · · continued in opemtion by amd, unden the Bengal 01·dinances Tefnpo1·a1·y Enactment .Act, 1947. ·
WHEREAS the provisions of .the Ordinances specified 'in tlie · 7..... . Schedgle as enacted and continued in operation by and under )3en. Aet ·the ·Bengal 'Ordmances Temporary Enactment, .A.ct, 1947 ;£,;qf i-947. (hereinafter referred to as the said pro-vµions) are temporary l' • in their duration; \ ;~ · es.a
. AN:o WHEREAS it is expedient to provide £or the continuance, as in this .A.ct mentioned, of the said provisions £or a further,
period;
It is hereby enacted as follows:- .' • ;i,."· i;
. ·. i; (1) This .A.ct may be called the West :Ben·g.al Expiiing ~p.ort Law:s::-.A.ct, 1948. . --=- •