The Siliguri Municipal Commissioners ( Extension Of Term ) Act, 1951

West Bengal Act XXII of 1951 
THE SILICURI MUNICIPAL COMMISSIONERS 
(EXTENSION OF TERM) ACT, 1951. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 18th October, 1951.] 
An Act to provide for the extension of the terra of office of 
the Commissioners of the Siliguri Municipality. 
WHEREAS it is expedient to provide for the extension of 
the term of office of the Commissioners of the Siliguri 
Municipality ; 
It is hereby enacted as follows :- 
1. (1) This Act may be called the Siliguri Municipal 
Commissioners (Extension of Term) Act, 1951. 
(2) It shall come into force immediately on the Siliguri west Ben. 
Municipal Commissioners (Extension of Term) Ordinance , 019rd. gi..M  of 
1951, 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. L.S.-G.1M-58/49(II), dated the 29th 
April, 1949, the period of appointment of the Commissioners 
of the Siliguri municipality under the said Notification shall 
extend up to the 31st day of December, 1952. 
3. On the Siliguri Municipal Commissioners (Extension 
of Term) Ordinance, 1951, ceasing to operate, section 8 of the 
Bengal General Clauses Act, 1399, shall apply as if the said 
Ordinance were an enactment then repealed by a West 
Bengal Act. 
Short title 
and. corn-
menet.-
ment. 
Extension 
of the term 
of office of 
Commis-
sioners of 
the Siliguri 
rnunicipa. 
lity. 
Savings. 
Ben. Act 
XV of 
1932. 
Ben. Act I 
of 1899. 
Price—Indian, annas 2 ; English, 3d. 
WBGP -51 /2-7455A-5,000 

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