The West Bengal Transferred Territories ( Assimilation Of Laws ) Act, 1958

GOVERNMENT OF WEST BENGAL 
Law Department 
Legislative 
West Bengal Act XIX of 1958 
THE WEST BENGAL TRANSFERRED TERRITORIES 
(ASSIMILATION OF LAWS) ACT, 1958. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta Gazette, 
Extraordinary, of the 24th September, 195E] 
[24th September, 1958.] 
An Act to provide for the assimilation of certain laws in 
force in the territories transferred from the State of 
Bihar to the State of West Bengal by section 3 of the 
Bihar and West Bengal (Transfer of Territories) Act, 
1956, to the laws in force in Vhe State of West Bengal. 
WHEREAS it is expedient to provide for the assimilation 
of certain laws in force in the territories transferred from the 
State of Bihar to the State of West Bengal by section 3 of 
40 of 	 the Bihar and West Bengal (Transfer of Territories) Act, 
1956, 	 1956, to the laws in force in the rest of West Bengal; 
It is hereby enacted in the Ninth Year of the Republic 
of India, by the Legislature of West Bengal, as follows:- 
1. (1) This Act may he called the West Bengal shormitie 
Transferred Territories (Assimilation of Laws) Act, 1958. 	 awl eon- 
(2) It shall come into force on such date as the State r ennr. -  
Government may, by notification in the Official Gazette, 
appoint. 
2. In this Act, unless there is anything repugnant in Defini- 
the subject or context,— 	 Hoye. 
(a) "appointed day" means the date appointed under 
sub-section (2) of section 1; 
(b) "State law" means so much of any enactment, 
ordinance or regulation as relates to any of the 
matters enumerated in Lists II and m in the 
Seventh Schedule to the Constitution and 
includes any order, by-law
' 
 rule, scheme, noti-
fication or other instrument having the force of 
law; 
(c) "transferred territories" means the territories trans-
ferred from the State of Bihar to the State of 
West Bengal by section 3 of the Bihar and West 
Bengal (Transfer of Territories) Act, 1956. 
'Price—Indian, 12 nP,; English, 3d. 
2 The West Bengal Transferred Territories (Assimilation 
of Laws) Act, 1958. 
[west Ben. Act 
Assimila- 
tion of 
State 
(Section 3.) 
3. (1) All State laws which, immediately before the 
appointed day, extend to, or are in force in, the State of 
West Bengal, but do not extend to, or are not in force in, 
the transferred territories shall as from that day, extend 
to or, as the ease may be, come into force in, the transferred 
territories: 
Provided that the State law specified in Schedule I shall 
extend to the transferred territories subject to the amend-
ment specified in that Schedule. 
(2) All State laws which, immediately before the appointed 
day, are in force in the whole or any part of the transferred 
territories but not in the rest of West Bengal shall, on that 
day, stand repealed in the transferred territories: 
Provided that such repeal shall not affect — 
(a) the previous operation of any State law so repealed 
or anything duly done or suffered thereunder; or 
(b) any right, privilege, obligation, or liability acquired, 
accrued or incurred under any State law so 
repealed; or 
(c) any penalty, forfeiture or punishment incurred in 
respect of any offence committed against any State 
law so repealed; or 
(d) any investigation, legal proceeding or remedy in 
respect of any such right, privilege, obligation, 
liability, penalty, forfeiture or punishment us 
aforesaid; 
and any such investigation, legal proceeding or remedy 
may he instituted, continued or enforced, and any such 
penalty, forfeiture or punishment may be imposed, as if this 
Act had not been passed. 
(3) Notwithstanding anythine contained in sub-sections (1) and (2), the State laws specified in Schedule II as in 
'orce in the whole or any part of the transferred territories 
mistediately before the appointed day shall continue in force 
therein after that day, and the State laws specified in 
Schedule III shall not extend to, or come into force in, the 
whole or such part of the transferred territories, as the case 
may be: 
Provided that the State law specified in item (16) of Schedule II as in force in the transferred territories imme-
diately before the appointed day shall continue in force, 
after that day, only in the territory referred to in clause (b) of sub-section (1) of section 3 of the Bihar and West Bengal 40 of 1956 
The West Bedgal Transferred Territories (Assimilation 	 3 
of Laws) Act, 2958. 
XIX ellen-1 
(Section 4 and Schedule 1.) 
40 of 1958. (Transfer of Territories) Act, 1956, and the State laws 
specified in items (9) and (If)) of Schedule III shall not 
extend to, or come into force in, such territory: 
Provided further that, subject to the provisions of the 
proviso to sub-section (2) and of section 4, the State laws 
specified in Schedule II shall stand repealed or the State 
laws specified in Schedule III shall extend to, or come into 
force in, the transferred territories or any part thereof, vi ith 
effect froth such date or dates as the State areernment may, 
by notification issued in the Official Gazette, from time to 
time, appoint in this behalf. 
4. If any difficulty arises in giving effect to the provi- Provision 
siona of this Act, more particularly to the proviso to sub fo` oval - section (2) of section 3, the State Government may, by nofi- or dim. fication in the Official Gazette issued in this behalf,— 	 salty. 
(i) specify the authority, officer or person who shall be 
competent to exercise such powers or functions in 
any part of the transferred territories as may be 
- 
	
	 mentioned in the notification under any State law 
referred to in sub-section (2) of section 3 or in Schedule II, or 
(ii) pass any other orders not inconsistent with the pur- 
poses of this Act as may appear to it to be neces- 
sary or expedient, 
for the purpose of removing such difficulty. 
Module I. 
[See section 3(2), proviso.] 
The West Bengal Cinemas (Regulation) Act, 1954 
(West Bengal Act XXX IX of 1954). 
After section 14, the following section shall be added, namely : — 
eitionai  15. Notwithstanding anything contained 
in any other law or in this Act or in the pot:visions 
rules made under this Act or in the license, licenses 	 a license granted or renewed under the 
under 	 Bihar Cinemas(Regulation) Act, 1954 
Bihar Act. shall be deemed for all purposes to have been 
granted or renewed under this Act and the 
conditions and restrictions prescribed by the rules 
under this Act shall, until a new license is granted 
under this • Act; be deemed to have been incor-
porated in such license: 
Provided that the licensing authority may grant time, 
' or extend the .  time so granted, for compliance 
with any such condition or restriction.", 
4 	 The West Bengal Transferred Territories (Assimilation 
est Laws) Act, M58. 
[West Dm. Act 
(Schedule II.) 
Schedule II. 
[See section 3(3).] 
(1) The Bihar Panchayat Raj Act, 1947 (Bihar Act 7 of 
1948). 
(2) The Bihar Tenancy Act, 1885 (Act 8 of 1885). 
(3) The Chota Nagpur Tenancy Act, 1908 (Bengal Act 6 
of 1908). 
(4) The Bihar Land Reforms Act, 1950 (Bihar Act 30 of 
1950). 
(6) The Bihar Recovery of Arrears of Rents of Outgoing 
Proprietors and Tenure-holders (Vested Estates and Tenures) 
Act, 1953 (Bihar Act 3 of 1953). 
(6) The Bihar Disqualified Owners' (Management of 
Property) Act, 1952 (Bihar Act 2 of 1955). 
(7) The Chota Nagpur Encumbered Estates Act, 1876 
(Act 6 of 1876). 
(8) The Chota Nagpur Tenure-holders' Rent Account 
Act, 1929 (Bihar and Orissa Act 1 of 1929). 
(9) The Chota Nagpur Tenures Act, 1869 (Bengal Act 
2 of 1869). 
(10) The Land Registration Act, 1876 (Bengal Act 7 of 
1876). 
(17) The Bihar Evacuee Interest (Separation) Supple-
mentary Act, 1953 (Bihar Act 23 of 1953). 
(12) The Bihar Hindu Religious Trusts Act, 1950 (Bihar 
Act 1 of 1951). 
(13) The Bihar Private Forests Act, 1947 (Bihar Act 9 
of 1948). 
(14) The Bihar and Orissa Municipal Ad, 1922 (Bihar 
and Orissa Act 7 of 1922), 
(15) The Bihar and Orissa Village Administration Act, 
1922 (Bihar and Orissa Act 3 of 1922). 
(16) The Bihar and Orissa Local Self-Government Act of 
1885 (Bengal Act 3 of 1885). 
The West Bengal Transferred Territories (Assimilation 
of Laws) Act, 1958. 
XIX of 1968.] 
(Schedule III.) 
Schedule Ill. 
[See section 3(3).] 
(I) The West Bengal Panehayat Act, 1956 (West Bengal 
Act I of 1957). 
(2) The Bengal Tenancy Act, 1885 (Act VIII of 1885). 
(.3) The West Bengal Estates Acquisition Act, 1.959 
(West Bengal Act I of 1954). 
(4) The West Bengal Land Reforms Act, 1.955 (West 
Bengal Act X of 1956). 
(5) The West Bengal Private Forests Act, 1948 (West 
Bengal Act XIV of 1948). 
(6) The Bengal Rhinoceros Preservation Act, 1932 
(Bengal Act VIII of 1932). 
(7) The Bengal Municipal Act, 1932 (Bengal Act XV of 
1932). 
(8) The Bengal Village Self-Government Act, 1919 
(Bengal Act V of 1919). 
(91 The Bengal Local Self-Government Act of 1885  (Bengal Act III of 1885). 
(ID) The Bengal (Rural) Primary Education A t, 1921 
'Bengal Art VII of 19301. 

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