Report No. 248
1. Bengal Districts Act, Act 21 of 1836
Category: Laws Relating to Administration and Development of Local Areas
Recommendation: Recommend to State of West Bengal for repeal with suitable amendments.
This Act gives power to the State Government in Bengal to create new districts by notification in the Official Gazette. It is one of two of the oldest laws in the statute books.
While new districts are now formed by State Governments under their respective Revenue Codes, Bengal is a special case where it is still being done under the Central Act. This law may be repealed if the power to create districts is instead included in the relevant West Bengal statute. This Act has also been recommended for repeal by the PC Jain Commission Report in its Appendix A-5.