The bengal ordinance temporary enactment act, 1947

Bengal Act I of. 1947..  
THE ,BENCAL ORDINANCES TEMPORARY. 
ENACTMENT ACT, 1947. 
[Passed by the Bengal Legislature.] 
[Assent of the Governor General was first published in -the Calcutta Gazette, `-
Extraordinary, of the 16th March, 1947.] 
An Act to enact temporarily the provisions of certain 
Ordinances promulgated by the Governor of Bengal. 
WHEREAS the Ordinances specified in the Schedule 
.. which have been promulgated by the Governor of Bengal 
26. Geo. 	 under section 88 of the Government of India Act, 1935, are, 
V, c. 2. 	 by virtue of clause (a) of sub-section (2) of that section, 
temporary in their duration., 
AND WaillEAS it is expedient -to provide for' the tempo-
rary enactment as in this Act mentioned of the provisions 
contained in those Ordinances;. 
It is hereby enacted as follows :- 
1. This Act may be called the Bengal Ordinances 
Temporary Enactment Act, 1947. 
2. The provisions of each of the Ordinances specified 
in the Schedule shall have effect as if they had been enacted 
in an Act of the Provincial Legislature and shall con '-inue 
in operation for a period of six months from the date on 
which the said Ordinances by virtue of clause (a) of sub-
section (2) of section 88 of the Government of India Act, 
1935, cease ;to operate: 
Provided that the Provincial Government may, by noti-
fication in the Official Gazette, direct that the provisions of 
any of the Ordinances specified in the Schedule shall conti-
nue in operation for a further period not exceeding six 
months if in the opinion of the Provincial Government it is 
necessary in the public interest so to do. 
Short title. 
Temporary 
enactment 
of provi-
sions of 
certain 
Bengal 
Ordinances. 
• The Schedule. 
(See section 2.) 
Ordinances promulgated_ by the Governor of Bengal under section 88 of the 
Government of India Act, 1935. 
Short title. 
The Bengal Civic Guards and Collective Fines Continuance 
Ordinance, 1946. 
The Bengal Molasses Control Ordinance, 1946. 
The Bengal Drugs Control Continuance Ordinance, 1946. 
The Calcutta Rent Ordinance, -1946. 
The Bengal Special Powers Ordinance, 1946. 
PGP-4617-11323A-2,500 
Year. Number. 
1946 II 
1946 III 
1946 IV 
1946 V 
/1946 VI 
1946 VII 
1946 VIII 
1946 XI 
1947 I 
1947 = III 
The Bengal. Consumer Goods Control Ordinance, 1946. 
The Dacca Area Security Ordinance, 1946. 
The Bengal Jute Mills (Temporary Provision) Ordinance, 1946. 
The Bengal Criminal Law Amendment Ordinance, 1947. 
The Bengal'Civil Pioneer Force Ordinance, 1947. 
' 	 Price—Indian, anna 1; English, 2d. 
- ----, 
-!„.- 	 -* -Correction slip for the Bengal Ordinance Temporary Enact-  
ment Act, 1947 (Ben. Act 1 of 1947).  
,.." 	 I 
In the.Schedale to the A ct, strike out the item— 
	
,. A•r,... "1946 VI The Bengal Special Powers Ordinance,
' 1946". 	 - 	 I 
.and put an asterisk 'before the said item and insert the 
	
lollo -wi 	ng lootnote, ..-namely : , 
rte  *The Bengal Ordinances. Temporary Enactment Act, 1947, In so far as 
: 
..: ; [Repealed by Testdiengal Act III 1948, section 37(2).] 
Act III of 1949, -Aection 87(2). 
Special POwers Ordinance, -1946, is epealed by the West Bengal 
it enacts/and Aontinues in operation, the provisions of the Bengal 
[No. 43, dated the 5th June, 1949.] 
go/ 

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