west bengal act 003 of 1965 : Land (Requisition and Acquisition) (Validation of Orders) Act, 1965

Land (Requisition and Acquisition) (Validation of Orders) Act, 1965

WEST BENGAL ACT 003 OF 1965
19 March, 1965

An Act to validate certain orders made by the First Land Acquisition Collector, Calcutta, under sub-section (1) of section 3 of the West Bengal Land (Requisition and Acquisition) Act, 1948.

Whereas it is expedient to validate certain orders made by the First Land Acquisition Collector, Calcutta, under sub-section (1) of section 3 of the West Bengal Land (Requisition and Acquisition) Act, 1948 (West Ben. Act II of 1948), requisitioning lands in Calcutta for the purpose of creation of better living conditions in certain areas in Calcutta by the construction or reconstruction of dwelling places for people residing in such areas;

It is hereby enacted in the Sixteenth Year of the Republic of India, by the Legislature of West Bengal, as follows:

Section 1. Short title

This Act may be called the West Bengal Land (Requisition and Acquisition) (Validation of Orders) Act, 1965.

Section 2. Interpretation

In this Act, the expressions Calcutta and the First Land Acquisition Collector, Calcutta have the same meaning as in the West Bengal Land (Requisition and Acquisition) Act, 1948.

Section 3. Validation of certain orders made by the First Land Acquisition Collector, Calcutta, under sub-section (1) of section 3 of West Ben. Act II of 1948

Notwithstanding anything to the contrary contained in any other law, all orders under sub-section (1) of section 3 of the West Bengal Land (Requisition and Acquisition) Act, 1948 (West Ben. Act II of 1948)(hereafter in this section referred to as the said Act), made after the commencement of the West Bengal Land (Requisition and Acquisition) (Amendment) Act, 1964 (West Ben. Act VII of 1964), by the First Land Acquisition Collector, Calcutta, purporting to act on the authorisation made by the State Government under sub-section (1A) of section 3 of the said Act by the Government of West Bengal, Department of Land and Land Revenue (Land Acquisition) notification No. 19754-L.A., dated the 22nd November, 1963 (hereafter in this section referred to as the said notification), for requisitioning lands in Calcutta for the purpose of creation of better living conditions in certain areas in Calcutta by the construction or reconstruction of dwelling places for people residing in such areas shall be and shall be deemed to have always been as valid as if

(a) the said notification had been issued by the State Government after the commencement of the West Bengal Land (Requisition and Acquisition) (Amendment) Act, 1964, and

(b) the First Land Acquisition Collector, Calcutta, had been duly authorised by the State Government to make such orders under sub-section (1A) of section 3 of the said Act;

and no such orders and no action taken or thing done in pursuance of such orders, shall be called in question merely on the ground that the First Land Acquisition Collector, Calcutta, was not duly authorised by the State Government to make such orders.

Section 4. Repeal

The West Bengal Land (Requisition and Acquisition) (Validation of Orders) Ordinance, 1964 (West Ben. Ord. IV of 1964), is hereby repealed.

1 The Whole Act came into force on the 19th March, 1965.

2 For Statement of Objects and Reasons, see the Calcutta Gazette, Extraordinary, Part IVA of the 13th January, 1965, page 96; for proceedings or the West Bengal Legislative Assembly, see the proceedings or the meeting of that Assembly held on 10th February, 1965.

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