The Bihar and West Bengal (Transfer of Territories) Act, 1956

[Act No. 40 of 19568]

[1st September, 1956.]

Contents
Sections	Particulars
Title	The Bihar and West Bengal (Transfer of Territories) Act
Chapter I	Preliminary
1.	Short title
2.	Definitions
Part II	Transfer of Territories
3.	Transfer of territories from Bihar to West Bengal
4.	Amendment of First Schedule to the Constitution
Part III	Representation in the legislatures
	Council of States
5.	Amendment of Fourth Schedule to the Constitution
6.	Bye-elections to fill vacancies in the Council of States
7.	Term of office of members of the Council of States
	House of the people
8.	Provision as to existing House of the People
	Legislative Assemblies
9.	Allocation of certain sitting members of the Bihar Legislative Assembly
10.	Duration of Legislative Assemblies of Bihar and West Bengal
	Legislative Councils
11.	Bihar Legislative Council
12.	West Bengal Legislative Council
	Delimitation of Constituencies
13.	Allocation of seats in the House of the People and assignment of seats to State Legislative Assemblies
14.	Modification of the Scheduled Castes and Scheduled Tribes Orders
15.	Determination of population of Scheduled Castes and Scheduled Tribes
16.	Delimitation of constituencies
Part IV	High Courts
17.	Extension of jurisdiction of, and transfer of proceedings to, Calcutta High Court
18.	Right to appear in any proceedings transferred to Calcutta High Court
19.	Interpretation
Part V	Authorisation of Expenditure
20.	Appropriation of moneys for expenditure in transferred Appropriation Acts
21.	Distribution of revenues
Part VI	Apportionment of Assets and Liabilities
22.	Land and goods
23.	Treasury and bank balances
24.	Arrears of taxes
25.	Right to recover loans and advances
26.	Credits in certain funds
27.	Assets and liabilities of State undertakings
28.	Public debt
29.	Refund of taxes collected in excess
30.	Deposits
31.	Provident Funds
32.	Pensions
33.	Contracts
34.	Liability in respect of actionable wrong
35.	Liability as guarantor of co-operative societies
36.	Items in suspense
37.	Power of the Central Government to order allocation or adjustment in certain cases
38.	Certain expenditure to be charged on the Consolidated Fund
Part VII	Administrative Provisions
39.	State Financial Corporations
40.	Temporary provisions as to the continuance of certain existing road transport permits
41.	Provisions relating to services
42.	Provisions as to the continuance of officers in the same posts
Part VIII	Legal and Miscellaneous Provisions
43.	Territorial extent of laws
44.	Power to adapt laws
45.	Power to construe laws
46.	Power to name authorities, etc. for exercising statutory functions
47.	Legal proceedings
48.	Transfer of pending proceedings
49.	Right of pleaders to practise in certain Courts
50.	Effect of provisions inconsistent with other laws
51.	Power to remove difficulties
52.	Power to make rules
The Schedule	Apportionment of Liability in Respect of Pensions