Gorkhaland Territorial Administration Act, 2011
An Act to provide for the establishment of a Gorkhaland Territorial Administration for the region comprising the three sub-divisions Darjeeling, Kalimpong, Kurseong and some mouzas of Siliguri sub-division in the district of Darjeeling and for certain matters incidental thereto and connected therewith. Whereas the objective is to establish an autonomous self-governing body to administer the region so that the socio-economic, infrastructural, educational, cultural, and linguistic development is expedited and the ethnic identity of Gorkhas established, thereby achieving all round development of the people of the region; It is hereby enacted in the Sixty-second Year of the Republic of India, by the Legislature of West Bengal, as follows:-
- Act number
- Act 20 of 2011
- Year
- 2011
- Enacted on
- 12-03-2012
- In force from
- 12 March 2012
- Jurisdiction
- West Bengal State Act
- Subjects
- Tribal And Minority Affairs, Administrative Law, Constitutional Law
Read the full text of Gorkhaland Territorial Administration Act, 2011 section by section on LawLens.
Official source: India Code