GOVERNMENT OF WEST BENGAL
LEGISLATIVE DEPARTMENT
West Bengal Act XXX of 1984
THE WEST BENGAL DISTRICTS (CHANGE
OF NAME OF DEPUTY COMMISSIONERS)
ACT, 1984.
[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 12th November, 1984.]
[12th November, 1984.]
An Act to change the name of Deputy Commissioners of the districts of West Bengal.
WHEREAS it is expedient to change the name of Deputy Commissioners now prevailing in the four districts of West Bengal, namely, Darjeeling, Jalpaiguri, Cooch Behar and Purulia;
It is hereby enacted in the Thirty-fifth Year of the Republic of India, by the Legislature of West Bengal, as follows:-
1. (1) This Act may be called the West Bengal Districts (Change of Name of Deputy Commissioners) Act, 1984.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. Short title
and
commence-
ment.
2. The Deputy Commissioner and the Additional Deputy Commissioner of each of the districts of Darjeeling, Jalpaiguri, Cooch Behar and Purulia in the State of West Bengal shall, as from the commencement of this Act, be known respectively as the District Magistrate and Collector and the Additional District Magistrate and Additional Collector of the respective district as aforesaid. Deputy
Commissioner
and
Additional
Deputy
Commissioner
to be known
respectively
as District
Magistrate
and Collector
and
Additional
District
Magistrate
and
Additional
Collector.
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The West Bengal Districts (Change of Name of Deputy Commissioners) Act, 1984.
[West Ben. Act XXX of 1984.]
(Sections 3, 4.)
Reference to
Deputy
Commi-
ssioner or
Additional
Deputy
Commi-
ssioner to be
construed as
reference to
Collector or
Additional
Collector.
Legal
proceedings.
3. Any reference to the Deputy Commissioner or the Additional Deputy Commissioner of the district of Darjeeling, Jalpaiguri, Cooch Behar or Purulia in any law or other document shall, unless the context otherwise requires, be construed as a reference to the Collector or the Additional Collector of the district of Darjeeling, Jalpaiguri, Cooch Behar or Purulia, as the case may be.
Explanation.—"Law" shall include any enactment, Ordinance regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law.
4. Where immediately before the coming into force of this Act any legal proceedings are pending to which the Deputy Commissioner or the Additional Deputy Commissioner of the district of Darjeeling, Jalpaiguri, Cooch Behar or Purulia is a party, then, for the purposes of those proceedings, any reference to the Deputy Commissioner or the Additional Deputy Commissioner of the district of Darjeeling, Jalpaiguri, Cooch Behar or Purulia shall be construed as a reference to the District Magistrate and Collector or the Additional District Magistrate and Additional Collector of the district of Darjeeling, Jalpaiguri, Cooch Behar or Purulia, as the case may be.
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