Report No. 248

40. Bengal, Bihar and Orissa and Assam Laws Act, Act 7 of 1912

Category: State Reorganisation and Extension of Laws

Recommendation: Repeal

This law was enacted as a result of administrative reorganisation of the Provinces of Bengal, Bihar, Orissa and Assam. The construction of certain references in existing laws were altered as a result by this Act. The administrative needs of this Act have expired, and it may be repealed. This was also recommended by the PC Jain Commission in its Appendix A-5.