The west bengal special benches ( continuance ) act, 1948

_* West Bengal A&ct Iv of 1948 De 
+ ae: * 7 _ o. 
THES : WEST; BENGAL. SPEGIAL . BENCHES. _ ' & 
~ (GONTINUANGE) AtTs 71948, ; Lo es <7 . - oe < ‘ 
[E Passed ty tite West Bonifay Legislature. J ae tee . is 
moot [Assent oft the Covernor Gendial Was “first. published in the Caleutta 3 ° ~ 
: Gasette, Egtruordinary, sof the eer March, leds. +t 
‘ - “ OE ag ob 
An Act-to provide for the continuanceof thé Special’ Benches - ee, 
“. -constituted uniler the Bengal Criminal Law Amend- 
ment Ordinance, 1947, and for the. isposal of olises of 
pending before them. , - 7 
. ‘Weeks the provisions of the Bengal. Criminal Law 
Ben, Ord. Amendment Ordinance, 1947, as enacted and continued in 
-Tvof 1947. operation by and under the Bengal Ordinances . Temporary 
“Ben. ActI Emactment Act, 1947 (hereinafter referred to as ‘“‘the ‘said 
of 1947, provisions’), are temporary in their duration; & 
AND WHEREAS it is expedient that the Special Benches 
“ ' Zeoustituted under the said provisions should be continued 
and the cases which were allotted to them before the - 
“commencement of this Act and are pending before them at 
& “such commencement should be disposed of, by the* said 
Benches in accordance with the said provjsions; “ 
° it is hereby enacted as {followps— a a : os * * 
1. (1) This Act may bé'called the Wéast Bengal Spell Short title 
Benches (Continuance) Act, 1948. and - commencee 
(2) Ti shall come into force on “the date on which, the ment. 
said provisions cease to operate under the Bengal ‘Ordi- - 
nances Temporary Enactment Act, 1947> - 
2. Notwithstanding the expiry of the said provisions Contint- vt 
- it shall be Tawful— ance of the . 
- . Special 
(@) for the Special Benches ‘constituted © thereunder “Benches 
before the commencement of-this Act to dispose ane dispo- , 
of, in accordance “with the said” prévisions, «the ‘ding dase, 74 
- +. * cases whieh- having been allotted, go ‘them 
thereunder are pending before them™ ‘at such 
= commencement, and . ‘Soe * ~ *2 ” 
£(b)*8br the - Provincial Government to reconstitute, in 
accordance with the said provisions, if necessary, 
Such, Special Benches or any of them, for such 
‘disposal of, ihe said cases as aforesaid, . 
  
and the said Special Benches whether, regonstituted as 
aforesaid or not, shall continue to function as such till the 
disposal of the said cases as. if the said provisions had not 
expired. - ~ oy. Sy 
wn “ Price—fndian, annas 2; English; 3d. . < 
g 
“WBGP-47/8-8981A-2M. rc

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