Section 20 in THE CONSTITUTION (FOURTH AMENDMENT) ACT, 1955
20. The West Bengal Land Development and Planning Act, 1948 (West Bengal Act XXI of 1948), as amended by West Bengal Act XXIX of 1951.".
[The Constitution (Fourth Amendment) Act, 1955, the statement of objects and reasons of the bill aimed to amend Articles 31, 31A and 305 and Ninth Schedule of the Constitution of India. The bill of the 4th amendment of the Indian Constitution was presented on 17 December, 1954 and passed the bill on 27 April, 1955. The amendment modified Article 31(2) to clarify that clauses (1) and (2) address different issues, namely deprivation and compulsory acquisition. The new Article 31(2)(A) specified that compensation was only payable in cases of compulsory acquisition, where the State acquires ownership of the property taken. The adequacy of compensation was also made non-judicial. Additionally, the amendment broadened the scope of Article 31-A and included more statutes in the Ninth Schedule. It also amended Article 305, empowering the State to nationalize any trade. Important Verdicts: State of West Bengal v. Bela banerjee & Saghir Ahmad v. The State of U.P. ]
