Section 3 in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
3. [ Continuance of requisitions. [Firstly, the words 'six years' Substituted for the words 'three years' by W.B. Act 10 of 1954; Secondly, words 'nine years' Substituted for the words 'six years' by W.B. Act 10 of 1957; Thirdly, words 'twelve years' Substituted for the words 'nine years' by W.B. Act 1 of 1960; Fourthly, words 'fifteen years' Substituted for the words 'twelve years' by W.B. Act 28 of 1962; Fifthly, words 'eighteen years' Substituted for the words 'fifteen years' by W.B. Act 5 of 1968; Sixthly, words 'twenty-one years' Substituted for the words 'eighteen years' by W.B. Act 4 of 1969; Seventhly, words 'twenty-three years' Substituted for the words 'twenty-one years' by W.B. Act 6 of 1973; Eighthly, words 'twenty-five years' Substituted for the words 'twenty-three years' by W.B. Act 15 of 1974; Ninthly, words 'twenty-eight years' Substituted for the words 'twenty-three years' by W.B. Act 13 of 1976 ; Tenthly, words 'twenty-nine years' Substituted for the words 'twenty-eight years' by West Bengal Act 66 of 1978; Eleventhly, words, 'thirty-years' substituted for the words 'twenty-nine years' by W.B. Act 13 of 1980; Twelvethly, words 'thirty-one years' Substituted for the words 'thirty-years' by W.B. Act 10 of 1981 and at present words 'thirty-two years Substituted for the words 'thirty-one years' by W.B. Act 14 of 1983.]
- Notwithstanding the expiration of the Defence of India Act, 1939,] and the rules made thereunder and the repeal of the Ordinance and the expiration of the period of operation of the Act in respect of requisitioned lands, all requisitioned lands shall continue to be subject to requisition until the expiry of this Act [and the State Government may use or deal with any requisitioned land for such public purpose and in such manner as may appear to it to be expedient] [Words within square brackets Substituted for the words 'and the State Government may use or local with any requisitioned land in such manner as may appear to it to be expedient' by W.B. Act 10 of 1954.]:Provided that the State Government may at any time release from requisition any requisitioned land.
