West Bengal Comprehensive Area Development Act, 1974

Assent of the President was published in the Calcutta Gazette, Extraordinary, dated the 4th September, 1974. An Act to provide for development of the State of West Bengal through area based development programme with a view to increasing agricultural and allied production and ensuring maximum benefits of such production to the cultivators. Whereas it is expedient in the public interest to provide for development of the State of West Bengal through area based development programme with a view to increasing agricultural and allied production and ensuring maximum benefits of such production to the cultivators and thereby to give effect to the policy of the State towards securing the principles specified in clause (b) and clause (c) of article 39 of the Constitution of India; It is hereby enacted as follows:-

Act number

Act 39 of 1974

Year

1974

Enacted on

04-09-1974

In force from

4 September 1974

Jurisdiction

West Bengal State Act

Subjects

Agriculture, Land And Property, Social Welfare

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Official source: India Code