west bengal requisitioned land ( continuance of powers ) act, 1951

An Act to provide for the continuance of certain emergency powers in relation to requisitioned land. Whereas it is expedient to provide, in relation to land which, when the Defence of [India Act, 1939] [Act 35 of 1939 repealed by Act 2 of 1948 and the latter Act repealed by 35 of 1950.], expired, was subject to any requisition effected under rules made under that Act, for the continuance of certain powers therefore exercisable under the said Act or the said rules and thereafter exercisable under the Requisitioned Land (Continuance of Powers) Ordinance, 1946, or the Requisitioned Land (Continuance of Powers) Act, 1947; It is hereby enacted as follows :-

Act number

Act 8 of 1951

Year

1951

Enacted on

29-03-1951

In force from

29 March 1951

Jurisdiction

West Bengal State Act

Subjects

Land And Property

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Official source: India Code