Registered No. WB/SC-247
No. WB(Part-III)/2023/SAR-20
WriIkea 6ayttt
Itiq Extraordinary Published by Authority
KARTIKA 8]
MONDAY, OCTOBER 30, 2023
[SAKA 1945
PART III—Acts of the West Bengal Legislature.
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No. 1035-L.-30th October, 2023.—The following Act of the West Bengal Legislature, having been assented to by the Governor, is hereby published for general information:—
West Bengal Act X of 2023
THE WEST BENGAL LAND LAWS
(SECOND REPEALING) ACT, 2023.
[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Kolkata Gazette, Extraordinary, of the 30th October, 2023.]
An Act to repeal the Bengal Land-revenue Assessment (Resumed Lands) Regulation, 1819, the Bengal Government Indemnity Regulation, 1822, the Bengal Land Revenue Sales Act, 1841, the Sale of Land for Revenue Arrears Act, 1845 and the Forfeited Deposits Act, 1850.
WHEREAS it is expedient to repeal the Bengal Land-revenue Assessment (Resumed Lands) Regulation, 1819, the Bengal Government Indemnity Regulation, 1822, the Bengal Land Revenue Sales Act, 1841, the Sale of Land for Revenue Arrears Act, 1845 and the Forfeited Deposits Act, 1850;
Ben. Reg. II of
1819.
Ben. Reg. XI of
1822.
Act No. 12 of 1841. Act No. 1 of 1845. Act No. 25 of 1850.
1
2
THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 30, 2023 [PART III
The West Bengal Land Laws
(Second Repealing) Act, 2023.
(Sections 1-3.)
Short title and
commencement.
Repeal of
Ben. Reg. II of
1819.
Ben. Reg. XI of
1822.
Act No. 12 of 1841. Act No. 1 of 1845. Act No. 25 of 1850. Saving.
It is hereby enacted in the Seventy-fourth Year of the Republic of India, by the Legislature of West Bengal, as follows:-
1. (1) This Act may be called the West Bengal Land Laws (Second Repealing) Act, 2023.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. The Bengal Land-revenue Assessment (Resumed Lands) Regulation, 1819, the Bengal Government Indemnity Regulation, 1822, the Bengal Land Revenue Sales Act, 1841, the Sale of Land for Revenue Arrears Act, 1845 and the Forfeited Deposits Act, 1850 are hereby repealed.
3. Notwithstanding such repeal, all actions already undertaken or initiated under the Bengal Land-revenue Assessment (Resumed Lands) Regulation, 1819, the Bengal Government Indemnity Regulation, 1822, the Bengal Land Revenue Sales Act, 1841, the Sale of Land for Revenue Arrears Act, 1845 and the Forfeited Deposits Act, 1850 shall be deemed to have been validly undertaken or initiated and remaining process, if any, shall be deemed to have been taken or executed under the respective repealed Regulation or Act.
By order of the Governor,
PRADIP KUMAR PANJA,
Pr. Secy. to the Govt. of West Bengal, Law Department.
Published by Law Department, Government of West Bengal and Printed at Saraswaty Press Ltd.(Govemment of West Bengal Enterprise), Kolkata 700 056.