LexThe Singur Land Rehabilitation And Development Act, 2011
West Bengal · state statute
Open in Lexace · Ask the AI about this actRegistered No. WB/SC-247
No. WB(Part-III)/2011/SAR-8
Rottutta a3ette
Extraordinary
Published by Authority
JYAISTHA 30] MONDAY,JUNE20, 2011 [SAKA 1933
PART Ill—Act of the West Bengal Legislature
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No. 674-L.--20th June, 2011.—The following Act of the West Bengal Legislature, having been assented to by the
Governor, is hereby published for general information:—.
West Bengal Act IV of 2011
THE SINGUR LAND REHABILITATION AND DEVELOPMENT
ACT, 2011.
[ Passed by the West Bengal Legislature.]
[Assent of Governor was first published in the Kolkata Gazette,
Extraordinary, of the 20th June, 2011.]
An Act to provide for taking over of the land covered by the lease granted
to Tam Motors Dinned for the sole purpose of Small Car Manufacturing project
and letters of allotment issued to the Vendors as recommended by Tata Motors
Limited in view of non-commissioning and abandoning Small Car Project and
ancillary factories with a view to returning such portion of the land to the
unwilling owners thereof, who have not accepted compensation and to utilize the
balance portion in public interest and for the benefit of the State.
2 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 [PART Bit
The Singur Land Rehabilitation and Development Act, 2011.
(Sections 1-4.)
Short title and
commencement.
WHEREAS it is expedient to provide for taking over of the land covered by
the lease granted to Tata Motors Limited for the sole purpose of Small Car
Manufacturing project and letters of allotment issued to the Vendors as
recommended by Tata Motors Limited in view of non-commissioning and
abandoning Small Car Project and ancillary factories with a view to returning
such portion of the land to the unwilling owners thereof, who have not accepted
compensation and to utilize the balance portion in public interest and for the
benefit of the State;
It is hereby enacted in the Sixty-second Year of the Republic of India, by
the Legislature of West Bengal, as follows:-
1. ( I) This Act may be called the Singur Land Rehabilitation and
Development Act, 2011.
(2) It shall come into force on the date of its notification in the Official
Gazette.
Definitions. 2. In this Act, unless the context otherwise requires, —
(a) "appointed day" means date of notification of this Act in the Official
Gazette;
(b) "land" means lands leased out by West Bengal Industrial Development
Corporation Limited to the Tata Motors Limited and also allotted to
the vendors, on the basis of the recommendation of Tata Motors
Limited and the land held by WBIDC;
(c) "Schedule" means the Schedule appended to this Act;
(d) "State Government" means the State Government of West Bengal;
(e) - vendor" means allottee of the plot of land, none of whom has obtained
any deed of lease in terms of their respective letters of allotment;
( f) "WBIDC " means the West Bengal Industrial Development Corporation
Limited.
Transfer and vesting
of the land.
General effect of
vesting.
3. On the appointed date, the land and all right, title or interest in respect
of and in relation thereto shall by virtue of this Act stand transferred to and vest
in the State Government free of any lease or allotment.
4. (1) The land referred to in section 3 shall deem to include all assets,
rights, leaseholds, powers, authorities, privileges and all properties movable and
immovable including the land and structures, if any, standing thereon and
possession, power or control of the land and right or whatsoever nature relating
thereto and shall all vest in the State Government.
(2) The land as referred to in sub-section (1), which have vested in
the State Government under section 3 hereto, shall by virtue of such vesting be
freed and discharged from any lease, trust, obligation, mortgage, charge, lien
PetraIl] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 3
The Singur Land Rehabilitation and Development Act, 2011.
Payment of amount.
(Sections 5-9.)
and any other encumbrances being affecting it and any attachment, injunction or
decree or order of any Court or any other authority restricting user of such
property in any manner, shall be deemed to have been withdrawn.
(3) The Tata Motors Limited and all vendors shall forthwith restore
vacant possession of the land kept their possession in favour of District Magistrate,
Hooghly. If any vendor or the Tata Motors Limited fails to restore possession of
the land or any portion thereof immediately, the District Magistrate or any officer
authorised by him on this behalf shall be entitled to take steps and use such force
as may be necessary to take possession of the land and to enter upon such land
for the aforesaid purpose.
5. (1) For the transfer to and vesting in the State Government the land
under section 3 and right, title and interest in relation thereto, the amounts of
premium paid respectively by the vendors shall be refunded after deducting the
amount of arrears of rent left unpaid by them upon an application being made by
them respectively mentioning the amount of premium paid and rent kept in arrear.
(2) For the transfer to and vesting of the land leased to the Tata
Motors Limited, the amount of compensation would be adjudged and determined
by the District Judge, Hooghly on an application being made by the Tata Motors
Limited in due compliance with the principles of natural justice and by reasoned
order.
(3) The amount so determined in accordance with the provisions
hereto, shall carry simple interest at the rate of six per centum per annum from
the period commencing on the date of application made by the claimant and
ending on the date of tender of the amount as may be determined and payable by
the State Government.
6. The State Government shall return equivalent quantum of land to
unwilling owners, who have not accepted the compensation from the land
described in Part 1 and Part II to the Schedule and the rest of the land shall be
utilized by the Government for socio-economic development, employment
generation, industry and for other public purpose of the State.
Power to amend 7. The State Government may, by notification in the Official Gazette, Schedule. add to or amend the Schedule:
Provided that the notification made under this section shall, as soon
as after it has been made, be laid before the West Bengal Legislative Assembly.
Overriding effect. 8. The provisions of this Act shall have effect notwithstanding anything
inconsistent herewith contained in any Deed of Lease or letter of Allotment or
grant or any other instrument having effected by virtue of any law other than
this Act or any decree of Tribunal or authority.
Power to make rules. 9. (I) The State Government may make rules for carrying out the purposes
of this Act.
Transfer of land to
unwilling owners and
its utilization.
(2) Every rule made under sub-section (1) shall, as soon as may be
after it is made, be laid before the State Legislature.
4 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 [PART IR
The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
PART I
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PAon121] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011 7
The Singur Land Rehabilitation and Development Act, 2011.
(Schedule)
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THE KOLKATA GA7FTTE, EXTRAORDINARY, JUNE 20, 2011 [PART III
The Singur Land Rehabilitation and Development Act, 2011.
(Schedule)
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PART HI] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20, 2011 9
The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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The Singur Land Rehabilitation and Development Act, 2011.
(Schedule)
6
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Krishna Chan dra Bag ui
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Nilratan Bag ui
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The Singur Land Rehabilitation and Development Act, 2011.
(Schedule)
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12 THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE 20. 2011 [PARTITE
The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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BISWANATH
JUDHISTHIR
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N ,
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KEDARNATH
PURNA CHANDRA
KRISHNA CHANDRA a
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NVHCIVNHS18)1
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di
to
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I AREA I AMOUNT [CHO. NO.
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16 THE KOLKATA GALEI 1E, EXTRAORDLNARY, JUNE 20, 2011 [PARTITE
The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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AMOUNT
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9 1- trz
rt co
208804.001
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co
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The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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PARTICI] THE KOLKATA GAZETTE, EXTRAORDINARY, JUNE20, 2011 21
The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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The Singur Land Rehabilitation and Development Act, 2011.
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The Singur Land Rehabilitation and Development Act, 2011.
(Schedule.)
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25
The Singur Land Rehabilitation and Development Act, 2011.
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