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State of West Bengal - Section

Section 59 in West Bengal Land Reforms Act, 1955

59. Repeal.

—Without prejudice to the provisions of clause (p) of section 2 of the West Bengal Estates Acquisition Act, 1953 (West Bengal Act No. 1 of 1954), the following Regulation and Acts are hereby repealed, namely:
(1)The Bengal Alluvion and Diluvion Regulation, 1825 (Bengal Regn. XI of 1825).
(2)The Bengal Alluvion and Diluvion Act, 1847 (IX of 1847).
(3)The Bengal Alluvion Land Settlement Act, 1858 (XXXI of 1858).
(4)The Bengal Rent Act, 1859 (X of 1859).
(5)The Bengal Tenancy Act, 1885 (VIII of 1885).
(6)The Cooch Bihar Tenancy Act, 1910 (Cooch Bihar Act No. 5 of 1910).
(7)The West Bengal bargadars Act, 1950 (West Bengal Act No. 3 of 1950).Proviso [Omitted by West Bengal Land Reforms (Amending) Act, 1965 (West Bengal Act No. 18 of 1 165)].