Hooghly River Bridge Act, 1969

Assent of the Present was first published in the Calcutta Gazette, Extraordinary, dated the 15th November, 1969. An Act to re-enact, with modification, the provisions of the Hooghly River Bridges Act, 1968. Whereas the Hooghly River Bridges Act, 1968, providing for the construction, maintenance and control of bridges across the river Hooghly within the Port of Calcutta was enacted by the President of India during the period of operation of the Proclamation issued by the President of India on the 20th day of February, 1968, under article 356 of the Constitution of India in relation to the State of West Bengal; And Whereas it is expedient to re-enact, with modification, the provisions of the said Hooghly River Bridges Act, 1968; It is hereby enacted as follows:-

Act number

Act 36 of 1969

Year

1969

Enacted on

15-11-1969

In force from

15 November 1969

Jurisdiction

West Bengal State Act

Subjects

Transport And Motor Vehicles, Land And Property

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Official source: India Code