The Chandernacore ( Assimilation Of Laws ) Act, 1955

West Bengal Act IV of 1955 
THE CHANDERNACORE (ASSIMILATION OF LAWS) 
ACT, 1955. 
[Passed by the West Bengal Legistatured 
[Assent of the President was first published in the Calcutta Gazette, 
Extraordinary, of the 21st March, 1955.] 
An Act to provide for the assimilation of certain laws in force 
in Chandernagore to the laws in force in the rest of IV eit 
Bengal. 
WHEREAS it is expedient to provide for the assimilation 
of certain laws in force in Chandernagore to the laws in 
force in the rest of West Bengal; 
It is hereby enacted in the Sixth Year of the Republic 
of India, by the Legislature of West Bengal, as f ollows 
1. (1) This Act may be called the Chandernagore short 
(Assimilation of Laws) Act, 1955. 	 title and 
(2) It shall come into force immediately on the ment. commence. 
West Ben. Chandernagore (Assimilation of Laws) Ordinance, 1954, Ord. IX of ceasing to operate. 1954. 
2. In this Act,— 	 Defini- 
(a) "appointed day" means the 2nd day of October, twos. 
1954; 
(b) "Chandernagore" means the whole of the territory 
which immediately before the 9th day of June, 
1952 was comprised in the Free town of 
Chandernagore; 
(c) "law" means so much of any Act, Ordinance, 
Regulation, order, rule, scheme, notification, 
bye-law or any other instrument having the 
force of law as relates to matters enumerated in 
List II in the Seventh Schedule to the Consti-
tution of India. 
3. All laws which immediately before the appointed Extension 
day extend to, or are in force in, the State of West Bengal of laws to 
generally shall, as from that day, extend to, or, as the Chander- 
case may be, come into force in, Chandernagore. 	 nagore.  
4. (1) Any law in force in Chandernagore immediately 
before the appointed day (hereafter in this Act ref erred to 
as "corresponding law") which corresponds to any law 
ref erred to in section 3, whether such corresponding law is 
in force in Chandernagore by virtue of the Chandernagore 
(Application of Laws) Order, 1950 or 'by virtue of any 
Reg. I of notification issued under the Chandernagore (Administra- 
1952. 
	
	 tion) Regulation, 1952, or otherwise, shall as from that 
day stand repealed in Chandernagore. 
Price—Indian, anna 1; English, 2d. 
Repeal of 
mftrespon-
ding, 
laws and 
savh1gs. 
2  The Chandernagore (Assimilation of Laws) Act, 1955. 
Ben. Aot 
XV of 
1932 not 
to apply to 
°bander-
nagoro. 
Provision 
for removal 
of diffi. 
oulties. 
[West Ben. Act 
(Sections 5, 6.) 
(2) The repeal by sub-section (1) of any corresponding 
law shall not affect— 
(a) the previous operation of any such law; or 
(b) any right, privilege, 	 obligation, or liability 
acquired, accrued or incurred under any such 
law; or 
(c) any penalty, forfeiture or punishment incurred in 
respect of any offence committed against any 
such law; or 
(d) any investigation, legal proceeding or remedy in 
respect of such right, privilege, obligation, 
liability, penalty, forfeiture or punishment as 
aforesaid; 
and any such investigation, legal proceeding or remedy may 
be instituted, continued, or enforced, and any such penalty, 
forfeiture, or punishment may be imposed as if this Act 
had not come into force. 
(3) Subject to the provisions of sub-section (2), anything 
done or any action taken (including any appointment or 
delegation made, notification, order, instruction or direction 
issued, rule, form, bye-law or scheme framed, certificate, 
permit or licence granted, or registration effected) under 
such corresponding law shall be deemed to have been done 
or taken under the corresponding provision of the law as 
extended to, or in force in, Chandernagore by virtue of sec-
tion 3 on and from the appointed day and shall continue in 
force accordingly unless and until superseded by anything 
done or any action taken under such law. 
5. Notwithstanding anything contained in sections 3 
and 4, the Bengal Municipal Act, 1932 shall not extend to 
Chandernagore, and any law in force in Chandernagore 
immediately before the appointed day which corresponds to 
that Act, shall, until such law is repealed, continue to apply 
to, and be in force in, Chandernagore, and any reference to 
the Bengal Municipal Act, 1932 in any of the laws extended 
to Chandernagore under section 3 shall be deemed to be a 
reference to the corresponding law continued in force by this 
section. 
6. (1) If any difficulty arises in relation to the 
transition from any corresponding law to any law which, 
by virtue of section 3, shall, as from the appointed day, 
extend to, or come into force in, Chandernagore, the State 
Government may, by order notified in the Official Gazette, 
make such provisions as appear to it to be necessary or 
expedient for removing the difficulty. 
(2) If any difficulty arises in giving effect to the 
provisions of this Act (otherwise than in relation to the 
transition from any corresponding law) or in connection 
Ben. Aot 
XV of 
1932. 
West Ben. Ord. IX of 1954. 
The Chandernagore (Assimilation of Laws) Act, 1955. 
IV of 1955.1 
(Section 7.) 
with the administration of Chandernagore as a part of 
West Bengal, the State Government may, by order in the 
Official Gazette, make such provisions not inconsistent with 
the purposes of this Act, as appear to it to be necessary or 
expedient im removing the difficulty. 
(3) No power under sub-section (1) or sub-section (2) shall be exercised by the State Government after the 
expiry of three years from the appointed day. 
(4) Any order made under sub-section (1) or sub-sec-
tion (2) may be made so as to be retrospective to any date 
not earlier than the appointed day. 
7. Upon the Chandernagore (Assimilation of Laws) 
Ordinance, 1954, ceasing to operate, anything whatsoever 
done or any action whatsoever taken under the said 
Ordinance shall be deemed to have been done or taken under 
this Act as if this Act had come into force on the 2nd day 
of October, 1954. 
Savings. 
WBGP-55/6-99A-5M 

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