West Bengal act 004 of 2011 : The Singur Land Rehabilitation And Development Act, 2011

Registered No. WB/SC-247 No. WB(Part-III)/2011/SAR-8 Rottutta a3ette

Extraordinary

Published by Authority

JYAISTHA 30] MONDAY,JUNE20, 2011 [SAKA 1933

PART Ill—Act of the West Bengal Legislature

GOVERNMENT OF WEST BENGAL

LAW DEPARTMENT

Legislative

NOTIFICATION

No. 674-L.--20th June, 2011.—The following Act of the West Bengal Legislature, having been assented to by the Governor, is hereby .p ublished for general information:—

West Bengal Act IV of 2011

THE SINGUR LAND REHABILITATION AND DEVELOPMENT

ACT, 2011.

[ Passed by the West Bengal Legislature.] [Assent of Governor was first published in the Kolkata Gazette, Extraordinary, of the 20th June, 2011.]

An Act to provide for taking over of the land covered by the lease granted to Tam Motors Dinned for the sole purpose of Small Car Manufacturing project and letters of allotment issued to the Vendors as recommended by Tata Motors Limited in view of non-commissioning and abandoning Small Car Project and ancillary factories with a view to returning such portion of the land to the unwilling owners thereof, who have not accepted compensation and to utilize the balance portion in public interest and for the benefit of the State.

1

2 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011

[PART Bit

The Singur Land Rehabilitation and Development Act, 2011. (Sections 1-4.)

WHEREAS it is expedient to provide for taking over of the land covered by the lease granted to Tata Motors Limited for the sole purpose of Small Car Manufacturing project and letters of allotment issued to the Vendors as recommended by Tata Motors Limited in view of non-commissioning and abandoning Small Car Project and ancillary factories with a view to returning such portion of the land to the unwilling owners thereof, who have not accepted compensation and to utilize the balance portion in public interest and for the benefit of the State;

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

Short title and 1. ( I) This Act may be called the Singur Land Rehabilitation and commencement. Development Act, 2011.

(2) It shall come into force on the date of its notification in the Official Gazette.

Definitions. 2. In this Act, unless the context otherwise requires, —

(a) "appointed day" means date of notification of this Act in the Official Gazette;

(b) "land" means lands leased out by West Bengal Industrial Development Corporation Limited to the Tata Motors Limited and also allotted to the vendors, on the basis of the recommendation of Tata Motors Limited and the land held by WBIDC;

(c) "Schedule" means the Schedule appended to this Act;

(d) "State Government" means the State Government of West Bengal;

(e) -vendor" means allottee of the plot of land, none of whom has obtained any deed of lease in terms of their respective letters of allotment; ( f) "WBIDC " means the West Bengal Industrial Development Corporation Limited.

Transfer and vesting 3. On the appointed date, the land and all right, title or interest in respect of the land. of and in relation thereto shall by virtue of this Act stand transferred to and vest in the State Government free of any lease or allotment.

General effect of 4. (1) The land referred to in section 3 shall deem to include all assets, vesting. rights, leaseholds, powers, authorities, privileges and all properties movable and immovable including the land and structures, if any, standing thereon and possession, power or control of the land and right or whatsoever nature relating thereto and shall all vest in the State Government.

(2) The land as referred to in sub-section (1), which have vested in the State Government under section 3 hereto, shall by virtue of such vesting be freed and discharged from any lease, trust, obligation, mortgage, charge, lien

2

PetraIl] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 3 The Singur Land Rehabilitation and Development Act, 2011. (Sections 5-9.)

and any other encumbrances being affecting it and any attachment, injunction or decree or order of any Court or any other authority restricting user of such property in any manner, shall be deemed to have been withdrawn.

(3) The Tata Motors Limited and all vendors shall forthwith restore vacant possession of the land kept their possession in favour of District Magistrate, Hooghly. If any vendor or the Tata Motors Limited fails to restore possession of the land or any portion thereof immediately, the District Magistrate or any officer authorised by him on this behalf shall be entitled to take steps and use such force as may be necessary to take possession of the land and to enter upon such land for the aforesaid purpose.

Payment of amount. 5. (1) For the transfer to and vesting in the State Government the land under section 3 and right, title and interest in relation thereto, the amounts of premium paid respectively by the vendors shall be refunded after deducting the amount of arrears of rent left unpaid by them upon an application being made by them respectively mentioning the amount of premium paid and rent kept in arrear.

(2) For the transfer to and vesting of the land leased to the Tata Motors Limited, the amount of compensation would be adjudged and determined by the District Judge, Hooghly on an application being made by the Tata Motors Limited in due compliance with the principles of natural justice and by reasoned order.

(3) The amount so determined in accordance with the provisions hereto, shall carry simple interest at the rate of six per centum per annum from the period commencing on the date of application made by the claimant and ending on the date of tender of the amount as may be determined and payable by the State Government.

Transfer of land to

unwilling owners and 6. The State Government shall return equivalent quantum of land to its utilization. unwilling owners, who have not accepted the compensation from the land described in Part 1 and Part II to the Schedule and the rest of the land shall be utilized by the Government for socio-economic development, employment generation, industry and for other public purpose of the State. Power to amend 7. The State Government may, by notification in the Schedule. Official Gazette, add to or amend the Schedule:

Provided that the notification made under this section shall, as soon as after it has been made, be laid before the West Bengal Legislative Assembly. Overriding effect. 8. The provisions of this Act shall have effect notwithstanding anything inconsistent herewith contained in any Deed of Lease or letter of Allotment or grant or any other instrument having effected by virtue of any law other than this Act or any decree of Tribunal or authority.

Power to make rules. 9. (I) The State Government may make rules for carrying out the purposes of this Act.

(2) Every rule made under sub-section (1) shall, as soon as may be after it is made, be laid before the State Legislature.

3

4 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011

[PART IR

The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

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PART /111 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 20I I 5 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

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PAon121] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011 7 The Singur Land Rehabilitation and Development Act, 2011. PLOT NAM E OF AWARDEE AREA I AMOUNT CHD. NO. I (Schedule) Angurba la Dasi Krishna Chandra 0.04 31448 I

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[PART III THE KOLKATA GA7FTTE, EXTRAORDINARY, JUNE 20, 2011 8

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PART HI] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 9

The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

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10 THE KOLKATA GAZE fl E, EXTRAORDINARY, JUNE 20, 2011 [PART DI The Singur Land Rehabilitation and Development Act, 2011. (Schedule)

11 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 PARr WI The Singur Land Rehabilitation and Development Act, 2011. (Schedule)

12 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20. 2011 [PARTITE

Pkirr IR] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011 13 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

[PART In THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 14 The Singur Land Rehabilitation and Development Act, 2011. NVHCIVNHS18)1 (Schedule.)

PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011 15

[PARTITE 20, 2011 THE KOLKATA GALEI 1E, EXTRAORDLNARY, JUNE 16

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[NKr BI THE KOLKATA GALE I 1E, EXTRAORDINARY, JUNE 20, 2011 18 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.) REI , NO. 1C HO.OUNT kElA AMA AOF AMNAN KHATI l EE ARDAWE atm cI Nn I PLOTI ci NDG RA CHAAl ATUL h hosKumar it

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Ear THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 19 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.) NAME S/O,D/ OF AWARDEE W/O O, Sri Haradhan Khanra

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20 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011

The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

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PARTICI] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011 21

The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

OS/KHATIAN NAME OF AWARDEE D/O• W/ •

0 AREA 1AMOUNT 1

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22 THE KOL1CATA GAZ-e.11L, EXTRAORDINARY, JUNE 20, 2011

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38 THE KOLKATA GALE I I h, EXTRAORDINARY, JUNE 20, 2011 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

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PARrBI1 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011 51 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

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PARLIll] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20. 2011 89 The Singur Land Rehabilitation and Development Act, 2011. 2027 KHADAN BALA MANDAL RAMPRASHAD MONDAL (Schedule.)

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THE KOLKATA GAZEI lE, EXTRAORDINARY, JUNE 20, 2011 99 PARIAH] The Singur Land Rehabilitation and Development Act, 2011. T. HVAMAPADA L SMAR MAITY RAJ KU2073 842 (Schedule.

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100 THE KOLKATA GAZETTE, EXTRAORDINARY, RUNE 20. 2011 [PART III

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101 THE KOLKATA GAZEI IL, EXTRAORDINARY, JUNE 20, 2W 1 P ART ill) The Singed Land Rehabilitation and Development Act, 2011. (Schedule.) BANKA BIHARIG HOSH RANUPAOAG HOSH 873

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102 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 [Priori The Singur Land Rehabilitation and Development Act, 2011. CO SAILENDRA GHOSH TA GHOSH SABI (Schedule.) 4145

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104 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 PARE 111

105 PART MI THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011

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106 THE KOLKATA GALEY16, EXTRAORDINARY, JUNE 20, 2011 [PART III

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107 THE KOLKATA GAZETTE, EXTRAORDINARY, 1UNE20. 2011 PAR7101

The Singur Land Rehabilitation and Development Act, 2011. unt (Schedule.) Area Amor tion landowne Rela

NNA PRASAD YDEJO DAS A DA DAS V

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108 THE KOLKATA GAZE11E, EXTRAORDINARY, JUNE 20, 2011 [13,r6 Ill The Singur Land Rehabilitation and Development Act, 2011. I BV4VN HSOHO (Schedule. Amount Area nd_owner la AW/Si No.I Plot ! khatlan

03665 29449.00 DAS DRA 0. 2 AKUL CHAN

13387.00 DACHANDRA AKU S ⁰L o o 0 0 0 0 o 0 0 o 5394.0A 1 0 RAD •iNi Ln NDKULC HA

tr; xi 111 6 ro S ACa O 10 N Wo 0 e 6 r- 0 0- v to cn 6 6 CHANDR „ „ -a• „ maAKUL !X: Tr DAS A o

108

110 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 [PART EL

PAKOTO THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011 111

112 THE KOLKATA GAZb I I E, EXTRAORDINARY, JUNE 20, 2011 [PART ER The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

PAR ICI] THE KOLKATA GAZEI1E, EXTRAORDINARY, JUNE 20, 2011 113

[ [PART DI THE KOLKATA GAZE! IL, EXTRAORDINARY, JUNE 20, 2011 114 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.) nt Amoukha • tion Relatian

PART III] THE KOLKATA GAZEI IL, EXTRAORDINARY, JUNE20, 2011 115

116 THE KOLKATA GAZEI1E, EXTRAORDINARY, JUNE 20, 2011 [PALA DI

PorclII] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011 117 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

[PART 111 THE KOLKATA GAZEPIE, EXTRAORDINARY, JUNE 20, 2011 118

RaarlII] THE KOLKATA GAZETTE, EXTRAORDINARY, R1NE20, 2011 119 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.) Amount sk,, Dim Wto Area Relation landowner khatian I

120 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 [PART III

PALTHEI THE KOLKATA GAZE11E, EXTRAORDINARY, JUNE 20, 2011 121

[Parr III 122 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 The Singur Land Rehabilitation and Development Act, 2011. Amount n Relatiod owner lan (Schedule.) Si

123 THE KOLKATA GAZETTE, EXTRAORDINARY, IUNE20, 2011 PART]

124 THE KOLKATA GAZEl it, EXTRAORDINARY, JUNE 20, 2011 Wow The Singur Land Rehabilitation and Development Act, 2011. (Schedule.) Amount r Area nd owner la

PARTICI] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 125

[PnarDI THE KOLKATA GAZE! 1E, EXTRAORDINARY, JUNE 20, 2011 126 Act, 2011. The Singur Land Rehabilitation and Development (Schedule. ount AmArea I Pint t r d ownelannutitQl edn I !Ith a ian I

PART MI THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 127

[Raz ffi THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 128 The Singur Land Rehabilitation and Development Act, 2011. t ounI Ama Are (Schedule.) n [ RelatioDin t I wner land otoasit RI^ I t!IchA ian

Parraill THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 129 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

[PARE III THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 130

Pazr111] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 131 The Singur Land Rehabilitation and Development Act, 2011. (Schedule.) Area Amount AW/SI No.

132 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 [PAzr IE The Singur Land Rehabilitation and Development Act, 2011. (Schedule.)

133 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 PART IITJ