West Bengal act 002 of 1947 : The bengal non agricultural tenancy (temporary provisions) extending act, 1947

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Bengal Act II of 1947 THE BENGAL NON-AGRICULTURAL TENANCY

(TEMPORARY PROVISIONS) EXTENDING ACT, 1947.

Ben. Act IX of 1940.

Ben. Act III of 1945.

[Passed by the Bengal Legislature.]

[Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 24th May, 1347.]

An Act further to extend the ope'ration of the Bengal Non- Agricultural Tenancy (Temporary Provisions) Act, 1940.

WHEREAS it is expedient further to extend -the operation - of the Bengal Non-Agricultural Tenancy (Temporary Provi- sions) Act, 1940;

It is hereby enacted as follows:— .

1. This Act may be called the Bengal Non-Agricultural Short title. Tenancy (Temporary Provisions) Extending Act, 1947.

2. In sub-section (3) of section 1 of the Bengal Non- Amend- Agricultural Tenancy (Temporary Provisions) Act, 1940, for ment of

=ion 1 the words "five years" for which the words "seven years" -Act IX o f have been substituted by section 2 of the Bengal Non-Agri-

cultural Tenancy (Temporary Provisions) Amendilient Act, 1940. 1945, the words "eight years" shall be substituted.

3. Section 2 •of the Bengal Non-Agricultural Tenancy Repeal of (Temporary Provisions) Amendment Act, 1945, is hereby 2 of

Bengal Act repealed.% 1119,11,5D!

Price—Indian, anna 1; English, 2d.

BGP-4718-3221A-2M

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