West Bengal act 003 of 1965 : The West Bengal Land ( Requisition And Acquisition ) ( Validation Of Orders ) Act, 1965

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"PI Short title. Interpre- tation.

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.

West Ben. Act II

of 1948. West Ben. Act II

of 1948. West Ben. Act VII of 1964.

GOVERNMENT OF WEST BENGAL

LEGISLATIVE DEPARTMENT

West Bengal Act III of 1965

THE WEST BENGAL LAND (REQUISITION AND ACQUIS IT ION)

(VALIDATION OF ORDERS) ACT, 1965.

[Passed by the West Bengal Legislature.] [Assent of the President was first published in the Calcutta Gazette, Extraordinary, of the 19th March, 1965.]

[19th 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 Acqui- sition) Act, 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 :-

1. This Act may be called the West Bengal Land (Requisi- tion and Acquisition) (Validation of Orders) Act, 1965.

2. 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.

3. 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 (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, by the First Land Acquisi- tion Collector, Calcutta, purporting to act on the authorisation made by the State Government under sub-section (L4) 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, 1063 (hereafter in this section referred to as the said notification), for requisitioning lands in Calcutta for the purpose of creation of better living condi- tions in certain areas ill Calcutta by the construction or recons- truction 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 Govern- ment after the commencement of the West Bengal Land (Requisition and Acquisition) (Amendment) Act, 1964, and

Price—hid.

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2 The West Rengal Land (Requisition and Acquisition) (Validation of Orders) Act, 1965.

[West Ben. Act 111 of 1965.1

Repeal (Section 4.)

(b) the First Land Acquisition Collector, Calcutta, had been duly authorised by the State Government to make such orders under sub-section (1A) of section3 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.

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 is hereby repealed.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

Ord. IV of

1964

V BGP.6516-459AAM

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