| [West Bengal Act No. 26 of 1973]1 | [9th May, 1973] |
An Act to repeal the Bengal Settled Estates Act, 1904.
Whereas it is expedient to repeal the Bengal Settled Estates Act, 1904 (Ben. Act III of 1904);
It is hereby enacted in the Twenty-fourth Year of the Republic of India, by the Legislature of West Bengal, as follows:-
1 For Statement or Objects and Reasons, see the Calcutta Gazette, Extraordinary, Part IVA or the 5th January, 1973, page 74; for proceedings of the West Bengal Legislative Assembly, see the proceedings of the meeting of that Assembly held on 27th February, 1973.
1. Short title.- This Act may be called the West Bengal Settled Estates (Repealing) Act, 1973.
2. Repeal of Ben. Act III of 1904.- The Bengal Settled Estates Act, 1904, is hereby repealed.