Registered No. WBISC-247
@he No. WBPart-III)/2024/SAR-11 3kKlkata
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Extraordinary Published by Authority
MONDAY, APRIL 22, 2024 [SAKA 1946
PART III-Acts of the West Bengal Legislature.
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No. 449-L.-22nd April, 2024.-The following Act of the West Bengal Legislature, having been assented to by the Governor, is hereby published for general information:
Short title and
commencement.
West Bengal Act VII of 2024
THE WEST BENGAL THIKA TENANCY (ACQUISITION AND
REGULATION) (AMENDMENT) ACT, 2024.
[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Kolkata Gazette, Extraordinary, of the 22nd April, 2024.]
An Act to amend the West Bengal Thika Tenancy (Acquisition andRegulation) Act,
2001.
WHEREAS it is expedient to amend the West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001, for the purposes and in the manner hereinafter appearing; It is hereby enacted in the Seventy-fifth Year of the Republic of India, by the Legislature ofWest Bengal, as follows:-
1. () This Act may be called the West Bengal Thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2024.
West Ben. Act
XXXII of 200 l.
1
2
Amendment of section 2 of West Ben. Act XXXII of 2001.
Amendment of section 6A.
THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 22, 2024
The West Bengal Thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2024. (Sections 2, 3.)
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. In clause (2a) of section 2 of the West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001 (hereinafter referred to as the principal Act), after the words
"local authority", the words "or Kolkata Metropolitan Development Authority" shall be inserted.
3. I sub-section (2) ofsection 6A ofthe principal Act, afterthewords "or any local authority of the concerned area", the words "or Kolkata Metropolitan Development Authority" shall be inserted.
By order of the Governor,
[PART III
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.