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State of West Bengal - Act

The Land Acquisition (West Bengal Amendment) Act, 1975

WEST BENGAL
India

The Land Acquisition (West Bengal Amendment) Act, 1975

Act 9 of 1975

  • Published on 3 April 1975
  • Commenced on 3 April 1975
  • [This is the version of this document from 3 April 1975.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Land Acquisition (West Bengal Amendment) Act, 1975West Bengal Act 9 of 1975[3rd April, 1975.]Assent of the President first published in the Calcutta Gazette, Extraordinary, dated the 3rd April, 1975.An Act to amend the Land Acquisition Act, 1894, in its application to West Bengal.Whereas it is expedient to amend the Land Acquisition Act, 1894, in its application to West Bengal, for the purpose and in the manner hereinafter appearing;It is hereby enacted as follows :-

1. Short title.

- This Act may be called the Land Acquisition (West Bengal Amendment) Act, 1975.

2. Application of the Act.

- The Land Acquisition Act, 1894 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended in the manner hereinafter provided.

3. Amendment of section 23 of Act 1 of 1894.

- In section 23 of the said Act, sub-section (2) shall be omitted.

4. Repeal and savings.

(1)The Land Acquisition (West Bengal Amendment) Ordinance, 1975, is hereby repealed.
(2)Anything done or any action taken under the said Act as amended by the Land Acquisition (West Bengal Amendment) Ordinance, 1975, shall be deemed to have been validly done or taken under the said Act as amended by this Act as if this Act had commenced on the 25th day of January, 1975.