The Calcutta Thika Tenancy Stay Of Proceedings ( Temporary Provisions ) Act, 1969

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act III of 1969 
THE CALCUTTA THlKl TENANCY STAY OF PRO-
CEEDINGS (TEMPORARY PROVISIONS) ACT, 1969. 
[Passed by the West Bengal Legislature.] 
FAesent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 25th march, 1969.) 
[25th March, 1969.] 
An Act to provide for the temporary stay of proceedings for 
ejectment of thika tenants. 
WHEREAs it is expedient, pending the enactment of 
further legislation, to provide for further temporary stay of proceedings for ejectment of thika tenants; 
It is hereby enacted in the Twentieth Year of the 
Republic of India, by the Legislature of West Bengal, as follows :- 
1. (1) This Act may be called the Calcutta Thika Tenancy Stay of Proceedings (Temporary Provisions) Act, 1969. 
WestAot 
	 (2) It extends to the areas to which the Calcutta Thika II of 
Ben 	 Tenancy Act, 1949 extends. 
1949. 
	
	 (3) It shall come into force on the 26th day of March, 
1969 and shall remain in force up to and inclusive of the 25th day of March, 1970. 
Short 
title, 
extent, 
corn-
rnence-
ment and 
duration. 
2. In this Act, the expression "thik a  tenant" has the Definition. same meaning as in the Calcutta Thika Tenancy Act, 1949. 
3. Notwithstanding anything contained in the Calcutta Thika Tenancy Act, 1949 , or in any other law for the time being in force,— 
(a) all applications for ejectment of thika tenants, (b) all appeals from orders made on such applications, and 
(c) all proceedings in execution of orders for ejectment of thika tenants, 
under the provisions of the Calcutta Thika Tenancy Act, 1949, which are pending at the date of commencement of 
this Act, or which may be made, preferred or commenced 
after such date but before the expiry of this Act, shall be 
stayed for the period during which this Act continues in force. 
Price Indian, 12 1 3) 
Stay of 
proceed-
ings for 
ejectment 
of thika 
tenants. 
Saving of 
1 imita-
tion. 
2 The Calcutta Thika Tenancy Stay of Proceedings (Temporary 
Provisions) Act, 1969. 
Nest Ben. Act III of 1969.] 
(Section, 4.) 
4. In computing the period of limitation prescribed 
by an,y law for the time being in force for an application 
for the ejectment of a thika tenant or for an appeal from an 
order made on such application or for the execution of an 
order for ejectment of a thika tenant, the period during 
which the 'Calcutta Thika Tenancy Stay of Proceedings 
(Temporary Provisions) Act, 1968 remained in force and 
the period during which this Act continues in force shall 
both be excluded. 
Presi-
dent's 
Act 3 
of 1968. 
WBGP-69170-5A-531 

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