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2. Repeal. (2) 6 *** all Courts constituted, appointments, nominations, rules and orders made, jurisdition and powers conferred and lists published under the Bengal Civil Courts Act, 1871 (6 of 1871) 7, or any enactment thereby repealed, or purporting expressly or impliedly to have been so constituted, made, conferred and published, shall be deemed to have been respectively constituted, made, conferred and published under this Act; and (3) Any enactment or document referring to the Bengal Civil Courts Act, 1871 (6 of 1871)7, or to any enactment thereby repealed, shall be construed to refer to this Act or to the corresponding portion thereof. 1. This Act has been declared by notification under the Scheduled Districts Act, 1874 (14 of 1874), s. 3, to be in force in the following Scheduled Districts, namely: the districts of Hazaribagh, Ranchi, Palamau and Manbhum, and Parganas Dhalbhum, the Chaibbassa Municipality, and the Porahat Estate in the district of Singhbhum in the Chota Nagpur Division. It has also been declared in force in the Angul District by the Angul Laws Regulation, 1936 (5 of 1936), s. 3 and Sch. It is in force in the Sonthal Parganas for certain purposes: see the Sonthal Parganas Justice Regulation, 1893 (5 of 1893). It has been extended to the Sambalpur district by the Sambalpur Civil Courts Act, 1906 (Ben. 4 of 1906); to the areas transferred to the Province of Orissa from the Madras Presidency and the Central Provinces by the Orissa Laws Regulation, 1936 (1 of 1936), s. 4; and to the District of Koraput and certain areas of the Ganjam Agency, by the Koraput and Ganjam Agency Repealing and Extension of Laws Regula tion, 1951 (Orissa Regu. 5 of 1951). It has been amended in its application to West Bengal, by Ben. Act 19 of 1935, West Ben. Acts 59 of 1950, 16 of 1957, 26 of 1969, 55 and 58 of 1978; Bihar and Orissa, by B. & O Act 4 of 1922; Agra, by U.P. Acts 5 of 1925 and 4 of 1936; Assam, by Assam Acts 6 of 1935, 17 of 1974 and 1 of 1979; Bihar, by Bihar Act 12 of 1960 and Uttar Pradesh by U.P. Acts 14 of 1970 and 57 of 1976. 2. Subs. by Act 16 of 1911, s. 2, for "North-Western Provinces". 3. Subs. by the A.O. 1937, for "for the time being". 4. The words "and except the Jhansi Division" rep. by Act 20 of 1890, s. 9. 5. Sub-section (1) rep. by Act 12 of 1891, s. 2 and the First Schedule. 6. The word "But" rep. s. 2 and the First Schedule, ibid. 7. Act 6 of 1871 was rep. by s. 2 of this Act.    |
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