Howrah-amta Light Railway Company ( Acquisition Of Land ) Act, 1976

Assent of the President first Published In Calcutta Gazette, Extraordinary, dated the 28th May, 1976. Act Act to provide for the acquisition of certain lands held by the Howrah-Amta Light Railway Company Limited. Whereas it is expedient to provide for the acquisition of certain lands held by the Howrah-Amta Light Railway Company Limited for providing better facilities for transport and communication to the members of the public by construction of broad-gauge railway line in Howrah-Amta-Bargachia-Champadanga and Dankuni-Sheakhala areas within the districts of Howrah and Hooghly and for matters connected therewith or incidental thereto; It is hereby enacted as follows :-

Act number

Act 35 of 1976

Year

1976

Enacted on

28-05-1976

In force from

28 May 1976

Jurisdiction

West Bengal State Act

Subjects

Land And Property, Railways

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Official source: India Code