Bengal Decentralization Act, 1915

Bengal Decentralization Act, 1915

Bengal Decentralization Act, 1915 1. Short title. 2. Amendment of certain enactments. 3. Saving of orders, etc., issued by previous authorities. The Bengal Decentralization Act, 1915

Bengal Act 5 of 1915

WB291

[27th October, 1915.]

An Act to decentralize and otherwise to facilitate the administration of certain enactments in force in Bengal.

Whereas it is expedient to decentralize and otherwise to facilitate the administration of certain enactments in force in Bengal;

And Whereas the sanction of the Governor General has been obtained, under section 5 of the Indian Councils Act, 1892, to the passing of this Act;

It is hereby enacted as follows :-

1. Short title. - This Act may be called the Bengal Decentralization Act, 1915.
2. Amendment of certain enactments. - Repealed by Bengal Act 16 of 1946.
3. Saving of orders, etc., issued by previous authorities. - Any appointment, notification, order, scheme, rule, form or by-law made or issued by an authority for the making or issuing of which a new authority is substituted by or under this Act, shall, unless inconsistent with this Act, be deemed to have been made or issued by such new authority unless and, until superseded by an appointment, notification, order, scheme, rule, form or by-law made or issued by such new authority.

The Schedule

[Repealed except the entries relating to the Calcutta Port Act, 1890, by Bengal Act 16 of 1946. Amendments incorporated in the principal Act.]