Section 1 in The West Bengal Premises Requisition And Control (Temporary Provisions) Act, 1947
1. Short title, commencement, extent and duration.
(1)This Act may be called West Bengal Premises Requisition and Control [* * * * *] [Words and brackets '(Temporary Provisions)' omitted by W.B. Act 27 of 1986.] Act, 1947.(2)It shall come into force on such [date] [This Act came into force vide Notification No. 1L-Reference, dated the 1st January, 1948, published in the Calcutta Gazette, Extraordinary, dated the 1st January, 1948.] as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct.(3)It extends to the whole of West Bengal.[* * * * * * * * *] [[Sub-section (4) first substituted by W.B. Act 15 of 1950, then the same amended by following W.B. Acts: 10/1953, 7/1954, 9/1957, 2/1960, 9/1963, 29/1963, 10/66, 5/1969, 14/1974, 70/1978, 40/1983, 1/1985 and 4/1986, thereafter the said sub-section omitted by W.B. Act 27 of 1986. Sub-section(4) before omission was as under :-'(4) It shall remain in force upto 31st day of March, 1987.'.]]
