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State of West Bengal - Act

The Puri Lodging-House And The Puri Lodging-House (Extension) (Repealing) Act, 1964.

WEST BENGAL
India

The Puri Lodging-House And The Puri Lodging-House (Extension) (Repealing) Act, 1964.

Act 11 of 1964

  • Published on 9 September 1964
  • Commenced on 9 September 1964
  • [This is the version of this document from 9 September 1964.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Puri Lodging-House And The Puri Lodging-House (Extension) (Repealing) Act, 1964.West Bengal Act 11 of 1964[9th September, 1964.]An Act to repeal the Puri Lodging-house Act, 1871 and the Puri Lodging-house (Extension) Act, 1879, and to make certain other consequential provisions.Whereas it is expedient to repeal the Puri Lodging-house Act, 1871 and the Puri Lodging-house (Extension) Act, 1879, and to make certain other consequential provisions.It is hereby enacted as follows :-

1. Short title.

- This Act may be called the Puri Lodging-house and the Puri Lodging-house (Extension) (Repealing) Act, 1964.

2. Definition.

- In this Act, -"Nabadwip Lodging-house Fund" means the Fund constituted under the provisions of the Puri Lodging-house Act, 1871, as amended by the Puri Lodging-house (Extension) Act, 1879. for the town of Nabadwip for the purposes of the said Acts.

3. Repeal of Bengal Act 4 of 1871, and Bengal Act 2 of 1879.

(1)The Puri Lodging-house Act, 1871 and the Puri Lodging-house (Extension) Act, 1879, are hereby repealed.
(2)All properties and assets vested in the Nabadwip Lodging-house Fund shall stand transferred to the State Government.
(3)The State Government may, by order made in this behalf, retransfer all or any of such properties or assets to a local authority and thereupon such properties or assets shall vest in such local authority.