WEST BENGAL LAND (REQUISITION AND ACQUISITION) (VALIDATION OF ORDERS) ACT, 1965

Preamble - THE WEST BENGAL LAND (REQUISITION AND ACQUISITION) (VALIDATION OF ORDERS) ACT, 1965

THE WEST BENGAL LAND (REQUISITION AND ACQUISITION) (VALIDATION OF ORDERS) ACT, 1965

[Act No. 3 of 1965][1]

[19th March, 1965]

PREAMBLE

An Act to validate certain orders made by the First Land Acquisition Collector, Calcutta, under sub-section (1) of section 3 of the West Bengal Land (Requisition and Acquisition) Act, 1948.

WHEREAS it is expedient to validate certain orders made by the First Land Acquisition Collector, Calcutta, under sub-section (1) of section 3 of-the West Bengal Land (Requisition and Acquisition) Act, 1948, requisition?ing lands in Calcutta for the purpose of creation of better living conditions in certain areas in Calcutta by the construction or reconstruction of dwell?ing places for people residing in such areas ;

It is hereby enacted as follows :?

Section 1 - Short title

This Act may be called the West Bengal Land (Requi?sition and Acquisition) (Validation of Orders) Act, 1965.

Section 2 - Interpretation

In this Act, the expressions "Calcutta" and "the First Land Acquisition Collector, Calcutta" have the same meaning as in the West Bengal Land (Requisition and Acquisition) Act, 1948.

Section 3 - Validation of certain orders made by the First Land Acquisition Collector, Calcutta, under sub-section (1) of section 3 of West Ben. Act 2 of 1948

Notwithstanding anything to the contrary contained in any other law, all orders under sub-section (1) of section 3 of the West Bengal Land (Requisition and Acquisition) Act, 1948 (hereafter in this section referred to as the said Act), made after the commencement of the West Bengal Land (Requisition and Acquisition) (Amendment) Act, 1964, by the First Land Acquisition Collector, Calcutta, purporting to act on the authorisation made by the State Government under sub-section (1A) of section 3 of the said Act by the Government of West Bengal, Department of Land and Land Revenue (Land Acquisition) notification No, 19754-L.A., dated the 22nd November, 1963 (hereafter in this section referred to as the said notification), for requisitioning lands in Calcutta for the purpose of creation of better living conditions in certain areas in Calcutta by the construction or reconstruction of dwelling places for people residing in such areas shall be and shall be deemed to have always been as valid as if ?

(a)      the said notification had been issued by the State Government after the commencement of the West Bengal Land (Requisition and Acquisition) (Amendment) Act, 1964, and

 

(b)      the First Land Acquisition Collector, Calcutta, had been duly authorised by the State Government to make such orders under sub-section (1A) of section 3 of the said Act;

and no such orders and no action taken or thing done in pursuance of such orders, shall be called in question merely on the ground that the First Land Acquisition Collector, Calcutta, was not duly authorised by the State Government to make such orders.

Section 4 - Repeal

The West Bengal Land (Requisition and Acquisition) (Vali?dation of Orders) Ordinance, 1964, is hereby repealed.