Mahajati Sadan Act, 1949

An Act to provide for the speedy acquisition of the land and the unfinished buildings thereon, commonly known as the Mahajati Sadan, for the continuance and completion of the erection of the Mahajati Sadan, for the maintenance, management and use thereof and for the creation of a body of trustees. Whereas certain sums of money were subscribed by the people of India with the object of erecting a building to be used and utilised mainly for purposes described in the Second Schedule and were collected by a Committee called the Subhas Congress Fund Committee constituted at a meeting of the people of Calcutta for the purpose of collecting such subscriptions; And Whereas in furtherance of the said object Netaji Subhas Chandra Bose took a lease of the land described in item (a) of the First Schedule from the Corporation of Calcutta and initiated the erection thereon of the buildings hereinafter referred to as the Mahajati Sadan of which the foundation stone was laid by Kaviguru Rabindra Nath Tagore; And Whereas the erection of the Mahajati Sadan could not be completed for being so used and utilised by Netaji Subhas Chandra Bose; And Whereas it is expedient to provide for the speedy acquisition of the properties described in the First Schedule, for the continuance and completion of the erection of the Mahajati Sadan, for the maintenance, management and use thereof and for the creation of a body of trustees; It is hereby enacted as follows:-

Act number

Act 16 of 1949

Year

1949

Enacted on

14-04-1949

In force from

14 April 1949

Jurisdiction

West Bengal State Act

Subjects

Trusts, Land And Property

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Official source: India Code