The Rampurhat And Bolpur Municipal Commissioners ( Extension Of Terms ) Act, 1952

West Bengal Act IX of 1952 
THE RAMPURHAT AND BOLPUR MUNICIPAL 
COMMISSIONERS (EXTENSION OF TERMS) ACT, 
1952. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Oazette, Extraordinary, of the 28th July, 1952.1 
An Act to provide for the extension, of the terms of office of 
the Commissioners of the Rampurhat and Bolpur 
Municipalities. 
WHEREAS it is expedient to provide for the extension of 
the terms of office of the Commissioners of the Rampurhat 
and Bolpur Municipalities; 
It is hereby enacted as follows : — 
1. (1) This Act may be called the Rampurhat and Bolpur 
Municipal Commissioners (Extension of Terms) Act, 1952. 
(2) It shall come into force immediately oit the Rampur-
hat and Bolpur Municipal Commissioners (Extension of 
Terms) Ordinance, 1952, ceasing to operate. 
2. Notwithstanding anything contained in clause (2) of the proviso to section 16 of the Bengal Municipal Act, 1932, and 
in notification No. M.1M-1 6 /50(II), dated the 2nd 
May, 1950, as amended by notification No. M.1M-
16/50, dated the 9th February, 1951, in respect 
of the Commissioners of the Rampurhat Munici-pality, and 
(b) in notification No. M.1M-48/50(II), dated the 15th 
May, 1950, as amended by notification No. 11.1M-
48/50, dated the 10th February, 1951, in respect 
of the Commissioners of the Bolpur Municipality, 
the period of appointment of the Commissioners of the 
Rampurhat Municipality under the notifications mentioned in clause (a) and the period of appointment of the Commis-
sioners of the Bolpur Municipality under the notifications 
mentioned in clause (b) shall extend up to the nst day of December, 1952. 
West Ben. 
Ord. XI of 
- 	 1952. 
Ben. Act 
XV of 
1932. 
(a) 
Short title and com-
mence-
ment. 
Extension 
of the 
terms of 
office of the 
Commis. 
sioners of 
the Ram. 
purhat and 
Bolpur 
Municipali-
ties. 
Ben. Act I 
of 1899. 
3. On the Rampurhat and Bolpur Municipal Commis- Savings. 
sioners (Extension of Terms) Ordinance, 1952, ceasing to 
operate, section 8 of the Bengal General Clauses Act, 
1899; shall apply as if the said Ordinance were an enact-
ment then repealed by a West Bengal Act. 
Price—Indian, anna 1; English, 2d. 
WBGP-52/3-6471A-5M 

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