West Bengal Religious Buildings And Places Act, 1985

An Act to provide for the regulation of construction of public religious buildings and use of public for religious purposes. Whereas it is expedient in the public interest to provide for the regulation of construction of public religious buildings and use of public places for religious purposes; It is hereby enacted as follows :-

Act number

Act 32 of 1985

Year

1985

Enacted on

09-01-1986

In force from

9 January 1986

Jurisdiction

West Bengal State Act

Subjects

Religious And Charitable Institutions

Read the full text of West Bengal Religious Buildings And Places Act, 1985 section by section on LawLens.

Official source: India Code