Report No. 249

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

Category: State Reorganisation and Extension of Laws

Recommendation: Repeal, in consultation with relevant State(s)

The Act provided for the applicability of laws in the Presidency of Fort William in Bengal, the Province of Bihar and Orissa and the Province of Assam, following the creation of the Province of Bihar and Orissa. It also empowered the Governor-General-in-Council to extend the application of certain Acts to these territories. The administrative units to which this law refers no longer exists, and therefore this law should be repealed.