Murshidabad Estate ( Management Of Properties ) And Miscellaneous Provisions Act, 1980

Assent of the President was first published in the Calcutta Gazette, Extraordinary, dated the 11th March, 1981. An Act to provide for the management of properties of the Murshidabad Estate and for matters connected therewith or incidental thereto. Whereas the fulfilment of the purpose of the trust created by the Murshidabad Estate (Trust) Act, 1963 has become impossible as the expenditure on account of management and administration, under that Act, of the properties of the Murshidabad Estate (including the expenditure on account of recurring liabilities) exceeds the income from such properties and as such the said trust stands extinguished; And,Whereas it is considered necessary and expedient to provide for the management of the properties of the Murshidabad Estate and for matters connected therewith or incidental thereto; It is hereby enacted as follows :-

Act number

Act 55 of 1980

Year

1980

Enacted on

11-03-1981

In force from

11 March 1981

Jurisdiction

West Bengal State Act

Subjects

Trusts, Land And Property, Religious And Charitable Institutions

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Official source: India Code