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State of West Bengal - Act

The West Bengal Land (Requisition And Acquisition) Re-Enacting Act, 1977

WEST BENGAL
India

The West Bengal Land (Requisition And Acquisition) Re-Enacting Act, 1977

Act 15 of 1977

  • Published on 22 July 1977
  • Commenced on 22 July 1977
  • [This is the version of this document from 22 July 1977.]
  • [Note: The original publication document is not available and this content could not be verified.]
The West Bengal Land (Requisition And Acquisition) Re-Enacting Act, 1977West Bengal Act 15 of 1977Assent of the President of India, first published in the Calcutta Gazette, Extraordinary, dated the 22nd July, 1977.An Act to re-enact the West Bengal Land (Requisition and Acquisition) Act, 1948.Whereas it is expedient to re-enact the West Bengal Land(Requisition and Acquisition) Act, 1948, for the purposes and in the manner hereinafter appearing;It is hereby enacted as follows:-

1. Short title and commencement.

(1)This Act may be called the West Bengal Land (Requisition and Acquisition) Re-enacting Act, 1977.
(2)It shall be deemed to have come into force on the 1st day of April, 1977.

2. Re-enactment of West Bengal Act 2 of 1948.

- The West Bengal Land (Requisition and Acquisition)Act, 1948, as in force on the 31st day of March, 1977 (hereinafter referred to as the said Act,) is hereby re-enacted subject to the modification that for sub-section (4) of section 1, the following sub-section shall be substituted, namely:-"(4) It shall remain in force until the 31st day of March, 1979.".

3. Repeal, savings and validation.

(1)The West Bengal Land (Requisition and Acquisition ) Re-enacting Ordinance, 1977, is hereby repealed.
(2)Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken including any rule or order made or deemed to have been made, any requisition and acquisition made or deemed to have been made, any notice issued or deemed to have been issued, any compensation determined or deemed to have been determined, any direction, award or decision given or deemed to have been given, any proceeding commenced or deemed to have been commenced, any application for reference made or deemed to have been made, any appeal preferred or deemed to have been preferred, any right acquired or deemed to have been acquired, any liability or penalty incurred or deemed to have been incurred or any punishment awarded or deemed to have been awarded under the provisions of the said Act or of the said Act as re-enacted by the West Bengal Land (Requisition and Acquisition) Re-enacting Ordinance, 1977 or under the provisions of the said Ordinance, as the case may be, shall continue to be in force and shall be deemed to have been validly done, taken, made, issued, determined, given, commenced, preferred, acquired, incurred or awarded, as the case may be, under the corresponding provisions of the said Act as hereby re-enacted:Provided that nothing contained in this section shall render any person liable to any punishment whatsoever by reason of anything done or omitted to be done by him contrary to the provisions of the said Act after the 31st day of March, 1977, and before the date of publication of the West Bengal Land (Requisition and Acquisition) Re-enacting Ordinance, 1977, in the Official Gazette.