The West Bengal Building ( Regulation Of Promotion Of Construction And Transfer By Promoters ) Act, 1993

GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
West Bengal Act XX of 1993 
THE WEST BENGAL BUILDING (REGULATION 
OF PROMOTION OF CONSTRUCTION AND 
TRANSFER BY PROMOTERS) ACT, 1993. 
[Passed by the West Bengal Legislature.] 
[Assent of the President of India was first published in the 
Calcutta Gazette, Extraordinary, of the 9th March, 1994.] 
West Ben. 
Act XVI of 
1972. 
[9th March, 1994.] 
An Act to provide for the regulation of promotion of construction 
and transfer of building by promoters in West Bengal. 
WHEREAS it is expedient in the public interest to provide for the 
regulation of promotion of construction and transfer of building by 
promoters in West Bengal; 
It is hereby enacted in the Forty-fourth Year of the Republic of India, 
by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Building (Regulation 
of Promotion of Construction and Transfer by Promoters) Act, 1993. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force in such area or areas, and on such date or 
dates, as the State Government may, by notification in the Official Gazette, 
appoint; and different dates may be appointed for different areas. 
2. In this Act, unless the context otherwise requires,— 
(a) "apartment" means an apartment as defined in the West 
Bengal Apartment Ownership Act, 1972; 
(b) "block" means a block of flats; 
(c) "building" includes a flat or block; 
(d) "contractor" means any person who undertakes a contract 
for construction of any building; 
(e) "flat" means a separate residential unit, whether self-
contained or not, used or intended to be used for any of the 
purposes referred to in sub-clause (a) to (i) of clause (2) of 
section 390 of the Calcutta Municipal Corporation Act, 1980, 
and includes an apartment; 
Short title, 
extent and 
commence-
ment. 
Definitions. 
West Ben. 
Act LIX 
of 1980. 
189 
The Wes-  Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
[West Ben. Act 
Registration 
and 
, permission 
for 
construction 
(Section 3.) 
(0 "prescribed" means prescribed by rules made under this Act; 
(g) "promoter" means a person who constructs or causes to be 
constructed a building on a plot of land for the purpose of 
transfer of such building by sale, gift or otherwise to any 
other person or to a company, co-operative society or 
association of persons, and includes— 
(i) his assignee, if any, 
(ii) the person who constructs, and the person who 
transfers by sale, gift or otherwise, the building, if the 
two are different persons, 
(iii) the Government, 
(iv) an undertaking of the Government, or 
(v) any board, company, corporation, firm, or other 
association of persons, established by or under any 
law for the time being in force; 
(h) "purchaser" means any person who; under section 7, enters 
into an agreement with the promoter for the purchase of a 
flat; 
(i) "Registrar" means the Registrar as defined in the West 
Bengal Co-operative Societies Act, 1983; 
(j) the expression "to construct a building" with its grammatical 
variation means— 
(i) to construct a new building, or 
(ii) to re-construct a building, or 
(iii) to convert a building, or any part of a building, not 
being a flat or block, into a flat or block. 
3. (1) Every promoter who constructs or intends to construct in 
any area in which this Act comes into force a building for the purpose of 
transfer of such building by sale, gift or otherwise, shall at least ninety 
days before the commencement of the construction of such building in 
such area, make an application to such officer of the State Government 
(hereinafter referred to as the authorised officer) as the State Government 
may appoint, for registration of his name and for permission for 
construction of such building. The application shall be in such form, 
and shall be accompanied by such fee, as may be prescribed: 
Provided that notwithstanding anything contained in this Act or in 
any other law for the time being in force, in the case of any building 
under construction on the date immediately before the date of coming 
into force of this Act by any promoter, such officer of the State 
Government; not below the rank of Executive Engineer, as the State 
Government may appoint, shall have access to the site of such building 
West Ben. 
Act XLV of 
1983. 
190 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993, 
XX of 1993.] 
(Section 3.) 
at any time of the day without prior intimation to the promoter for 
investigation of any complaint from any purchaser with regard to unlawful 
or defective construction or use of sub-standard materials, and such officer 
may, at the conclusion of such investigation, bring to the notice of the 
promoter the defects of construction, if any, for rectification within such 
period as may be specified by him. If the promoter fails to rectify the 
defects within the period as aforesaid, such officer may declare such 
building to be unsafe or dangerous for human habitation, if the 
construction of such building so warrants. 
(2) Every such application 'shall be accompanied by a statement 
containing the following particulars and documentary evidences where 
necessary:— 
(a) detailed description of land with site plan; 
(b) the nature of the promoter's title to the land (copy of title 
deed to be annexed); 
(c) details of the agreement between the owner of the land and 
the promoter authorising the latter to undertake the 
construction of building (copy of registered agreement to be 
annexed); 
(d) the nature of encumbrances on the land, including the right, 
title, interest or claim of any other person in or over such 
land; 
(e) the total covered floor area, the number of flats proposed to 
be constructed, the approximate size of each flat and the 
facilities including common facilities likely to be made 
available to the purchasers by the promoter; 
(f) sanctioned plan for the construction of building under any 
law for the time being in force or, where the plan is not 
sanctioned at the time of making the application under sub-
section (1), an undertaking by the applicant to the effect 
that the plan will be submitted by him as soon as it is 
sanctioned: 
Provided that the name of the applicant shall not be 
registered, and the applicant shall not be granted permission 
to construct the building, under sub-section (5) until the 
sanctioned plan is submitted; 
(g) detailed specification of the construction of building as 
approved by any competent authority under any law for the 
time being in force; 
(h) the estimated expenditure for the construction of building 
and the source from which the expenditure shall be financed; 
191 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
[West Ben. Act 
(Section 3.) 
(i) details of financial agreement made with any bank or other 
financial institution, and of legal safeguards taken, if any, 
for the construction of building, or the transfer of building 
by sale, gift or otherwise; 
(j) details of advance payment or deposit to be taken by the 
promoter from the purchaser: 
Provided that no advance payment or deposit shall be 
taken by any promoter before his name is registered under 
sub-section (5); 
(k) the period within which or the date on which the possession 
of flats is proposed to be made over to the purchasers; 
(1) copies of agreements entered into or proposed to be entered 
into with the purchasers; 
(m) the name of architect or engineer or any other person 
authorised to submit plan under any law for the time being 
in force, or the name of firm or company competent to submit 
plan, who has prepared the plan and the estimates of the 
proposed construction of building together with address; 
(n) the name and address of the contractor or contractors 
proposed to be engaged for the construction of building: 
Provided that if and when 'there is any change of 
contractor proposed to be engaged or actually engaged before 
or after the commencement of the construction of any 
building, as the case may be, the promoter shall forthwith 
inform the authorised officer of the name and address of 
such contractor; 
(o) such other particulars as may be prescribed. 
(3) Every promoter shall make a separate application for the 
construction of building on separate plot of land or for the construction 
of separate building: 
Provided that no such application shall be entertained where the 
promoter has no title to the-land unless the agreement between the owner 
of the land and the promoter, authorising the promoter to undertake the 
construction of building, is duly registered: 
Provided further that no such application shall be refused without 
giving the promoter a reasonable opportunity of being heard. 
(4) The name of a promoter shall not be registered if— 
(a) he is of unsound mind and stands so declared by a 
competent authority; or 
(b) he is an undischarged insolvent; or 
192 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
XX of 1993.] 
(Section 3.) 
(c) he, being a discharged insolvent, has not obtained from 
the court having jurisdiction a certificate that his 
insolvency was caused by misfortune without any 
misconduct on his part; or 
(d) he has been convicted of an offence of criminal breach 
of trust; or 
(e) he is otherwise incompetent to make any contract 
under any law for the time being in force; or 
(f) the certificate of registration granted to him previously 
for construction of any other building was cancelled 
under section 4 of this Act. 
(5) The authorised officer shall, on receipt of an application under 
sub-section (1), scrutinize the application and the accompanying docu-
ments and, on being satisfied that the application complies with the 
provisions of thiS...Act and the rules made thereunder, register the name 
of the applicant gni, by an order, grant him permission to construct the 
building or may, for reasons to be recorded in writing, by an order refuse 
to register the name of the applicant and to grant him permission to 
construct the building: 
Provided that no order refusing to register the name of an applicant 
and to grant him permission to undertake the construction of building 
shall be made without giving the applicant a reasonable opportunity of 
being heard: 
Provided further that every application under sub-section (I) shall 
be disposed of by the authorised officer within a period of three months 
from the date of receipt of such application. 
(6) The name of every promoter registered under sub-section (5) 
shall be entered in a register to be maintained by the authorised officer 
in such form as may be prescribed. 
(7) The promoter, whose name has been registered under sub-
section (5), shall be granted a certificate of registration in such form as 
may be prescribed; and the permission to undertake the construction of 
building under that sub-section shall be in conformity with the sanctioned 
plan for the construction of building. 
(8) A copy of the order granting permission under sub-section (5) 
shall be sent by the authorised officer to the authority who has sanctioned 
the plan for construction of building or, as the case may be, for conversion 
of building or any part of building under any law for the time being in 
force. 
193 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
[West Ben. Act 
(Sections 4-6.) 
Period of 
validity of 
certificate of 
registration 
and 
cancellation 
thereof. 
Appeal. 
Adjudication 
of disputes. 
4. (1) The certificate of registration or the permission for 
construction of building granted to a promoter under section 3 shall, 
subject to the provisions of sub-section (2) of this section, remain valid 
for a period of three years from the date of issue of such certificate or 
grant of such permission, as the case may be: 
Provided that the authorised officer may, from time to time, extend 
the period of validity of the certificate of registration or the permission 
for construction of building; so, however, that the total period of such 
extension shall not, in either case, exceed two years: 
Provided further that, if the promoter cannot complete the construction 
of such building within the total period of five years for circumstances 
beyond his control, he may make an application to the State Government 
for extending the period of validity of the certificate of registration for 
construction of such building, and the State Government may, on receipt 
of such application, extend the said period of five years by such further 
period as it thinks fit. 
(2) Notwithstanding anything contained in sub-section (1), a 
certificate of registration may be cancelled by the authorised officer by 
an order in writing if— 
(a) the statement or any part thereof furnished by the promoter 
under sub-section (2) of section 3 is subsequently found to 
be false or incorrect; or 
(b) the promoter becomes subject to any of the disqualifications 
mentioned in sub-section (4) of section 3; or 
(c) the promoter, in course of the construction of any building, 
uses sub-standard materials or violates any rules or 
established practices regulating the construction of 
building: 
Provided that no certificate of registration shall be cancelled without 
giving the promoter an opportunity of being heard. 
5. (1) Any promoter aggrieved by an order of the authorised officer 
under sub-section (5) of section 3 or sub-section (2) of section 4 may, 
within thirty days from the date of the service of the order, prefer an 
appeal to such authority as may be prescribed. 
(2) The manner in which an appeal shall be filed and the manner of 
deciding the appeal shall be such as may be prescribed. 
6. Any purchaser may, if he has any dispute regarding the purchase 
of any flat, make an application in such form as may be prescribed to 
such officer as the State Government may appoint for adjudication of the 
dispute in such manner as may be prescribed. 
194 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
XX of 1993.] 
(Sections 7, 8.) 
7. Notwithstanding anything contained elsewhere in this Act or in 
any other law for the time being in force, a promoter shall, before he 
takes any advance payment or deposit, which shall not be more than 
forty per cent. of the sale price of a flat, enter into a written agreement 
for sale with each person who intends to purchase, such flat and the 
16 of 1908. 
	
	 agreement shall be registered under the Registration Act, 1908, and such 
agreement shall contain such particulars, and shall be accompanied by 
such documents or copies thereof, as may be prescribed: 
Provided that no such agreement shall be registered before the 
promoter is granted permission to construct building under sub-
section (5) of section 3. 
8. (1) No promoter shall, after he has been granted under sub-
section (5) of section 3, permission to construct a building and after an 
agreement under section 7 has been entered into by him with any person 
who intends to purchase a flat, make, without prior consent of such 
person,— 
(i) any alteration in the structure of such flat; or 
(ii) make any alteration in the structure of a building or construct 
any additional structure: 
Provided that every alteration in the structure of such flat or building 
or every construction of such additional structure shall be done with the 
prior permission of the authority which sanctioned the original plan of 
such flat or building and with due regard to the detailed specifications of 
the construction of building as approved by the competent authority under 
any law for the time being in force. 
(2) Subject to the provisions of sub-section (1), a building shall 
be constructed and completed in accordance with the plan referred 
to in clause (f), and the specifications referred to in clause (g), of sub-
section (2) of section 3. If any defect in the construction of the building 
or in the material used or if any unauthorised change in the construction 
of the building is brought to the notice of the promoter by the person or 
persons taking possession of the building within a period of one year 
from the date of taking such possession, it shall either be rectified, 
wherever possible, by the promoter without charge to the person or persons 
who agreed to purchase any flat or flats or such person or persons shall 
be paid a reasonable compensation for such defect or change. 
(3) Where there is a dispute as respects any defect in the construction 
of the building or in the material used or any unauthorised change in the 
construction of the building or the amount of reasonable compensation 
payable in respect of such defect or change which is not rectified by the 
Agreement 
and registra- 
tion thereof. 
Alteration or 
addition 
without 
consent of 
transferee 
and 
rectification 
of defect. 
195 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
[West Ben. Act 
(Section 9.) 
Bar 
execution of 
mortgage etc. 
and refund of 
money, if 
such 
mortgage is 
executed, or 
for failure to 
give 
possession. 
promoter or is incapable of being rectified, or where there is a dispute as 
to whether it is reasonably possible for the promoter to rectify such defect 
or change, the matter shall, on payment of such fee by the purchaser in 
such manner as may be prescribed, be referred for a decision to the Chief 
Engineer in the Housing Directorate under the Housing Department of 
the State Government or to such other officer of the State Government, 
not below the rank of Executive Engineer, as the State Government may 
appoint within a period of two years from the date of taking possession 
of the building. 
(4) The Chief Engineer, either himself or through his nominee, not 
below the rank of Executive Engineer, or the officer appointed under 
sub-section (3), as the case may be, shall, after such enquiry as may be 
deemed necessary, record his decision within one year from the date of 
payment of the fee referred to in sub-section (3) and inform the parties to 
the dispute forthwith, and his decision shall be final. 
(5) The Chief Engineer or his nominee, not below the rank of 
Executive Engineer, or the officer appointed under sub-section (3), as 
the case may be, shall have access to the site of any building under 
construction by any promoter, whose name has been registered under 
sub-section (5) of section 3, at any time of the day without prior intimation 
to him for inspection of the work of construction or for investigation of 
any complaint from any purchaser or other person or from any other 
source with regard to unlawful or defective construction or use of sub-
standard materials, and the decision of the Chief Engineer or his nominee 
or the officer as aforesaid shall be final and binding on the promoter: 
Provided that any purchaser or other person making the complaint 
shall deposit such fee in such manner as may be prescribed: 
Provided further that the fee shall be refunded to the purchaser or 
other person, as the case may be, if the complaint is found correct: 
Provided also that the cost of inspection or investigation, as the case 
may be, shall be borne by the promoter if the complaint is found 
correct. 
9. (1) No promoter shall, after he enters into an agreement under 
section 7, mortgage or create a charge on the flat or the land on which 
such flat is constructed without prior consent of the person or persons 
with whom such agreement is entered into. 
(2) If any promoter— 
(a) executes such mortgage or creates such charge without the 
prior consent of the person or persons as aforesaid after the 
agreement is registered under section 7, or 
196 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
XX of 19931 
(Section 10.) 
(b) fails to give possession of a flat, duly completed, by the date 
specified in the agreement or by the further date agreed to 
by the parties, or 
(c) is unable, for reasons beyond his control or beyond the 
control of his agent, to give possession of the flat by the 
date specified in the agreement under section 7 or by the 
further date agreed to by the parties, and a period of three 
months thereafter, or a further period of three months if 
such reasons still exist, has elapsed, 
the promoter shall, without prejudice to any other remedies to which he 
may be liable under this Act or any other law for the time being in force, 
be liable on demand to refund the amount already received by him in 
respect of such flat with simple interest at the current bank rate from the 
date of receipt of such amount till the date on which the amount and the 
interest thereon is refunded, and the amount and the interest shall, subject 
to any prior encumbrance, be a charge on the land and the building 
thereon, if any, to the extent of the amount due: 
Provided that— 
(a) if the promoter wilfully delays the construction of the flat 
and does not complete the construction thereof within the 
period specified in the agreement under section 7 (hereinafter 
referred to as the specified period), and gives possession of 
the flat to the party after the expiry of the specified period, 
he shall pay compensation at the rate of twelve per cent. of 
the advance payment or deposit to the party for the period 
commencing from the date following the date of expiry of 
the specified period to the date of giving possession of the 
flat, and such compensation shall be adjusted against the 
price of the flat in such manner as may be prescribed, or 
(b) if the promoter delays the construction of the flat beyond 
the specified period without any prima facie reason therefor, 
and the party expresses its unwillingness to take possession 
of the flat as and when completed and claims refund of the 
advance payment or deposit, the promoter shall refund the 
advance payment or deposit and shall pay compensation at 
the rate of twenty-five per cent. of such advance payment or 
deposit. 
10. If a minimum number of persons required to form a co-operative 
society have formed an organization and have taken flats, the promoter 
shall, within a period of two months from the date of taking flat by the 
last member of such organization, submit an application to the Registrar 
for registration of such organization as a co-operative society (by whatever 
name called) and shall join, in respect of the flats which have not been 
taken, hi such application for membership of the co-operative society. 
Promoter to 
take steps 
for 
formation of 
co-operative 
society. 
197 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
[West Ben. Act 
(Sections 11, 12.) 
Promoter to 
convey title 
etc. and to 
execute 
documents 
according to 
agreement. 
Insurance 
against loss 
or death. 
11. Every promoter shall take all necessary steps to complete his 
title and convey to the organization of persons taking flats, which is 
registered as a co-operative society his right, title and interest in the land 
and the building, and shall execute all relevant documents therefor in 
accordance with the agreement under section 7, and if no period for the 
execution of the conveyance is agreed upon, he shall execute the 
conveyance within the prescribed period and shall deliver all documents 
of title relating to the property which may be in his possession or. power. 
12. (1) A promoter shall insure with any general insurance company 
and obtain an insurance policy or policies covering the liability of any 
. loss or death caused by any defect in land or building, and shall keep the 
authorised officer informed of payment of premia from time to time against 
such insurance policy or policies. 
(2) The policy or policies as aforesaid shall cover the risks extending 
not less than ninety per cent. of the value or estimated value of building. 
(3) The insurance risks shall cover for a period of not less than five 
years from the date of making over of possession of the last saleable flat. 
(4) The liability of the insurance company shall extend up to the 
value of life and property lost or bodily injuries suffered but shall not 
exceed the insured sum. 
(5) For determining the quantum of value of life and property lost or 
bodily injuries suffered, the State Government may, by order, constitute 
a Tribunal headed by a Judicial Officer having experience of not less 
than seven years in judicial service and may also, by such order or 
subsequent order, provide for assessors, not less than two in number, for 
assisting the Tribunal in such determination. 
Explanation 1.—For the purposes of this section,— 
(a) "loss" shall include damages of a building or part thereof or 
any other properties lawfully stored therein or bodily injuries 
suffered by any person, whether a resident of such building 
or an outsider, and 
(b) "death" shall include death to any person, whether a resident 
of a building or an outsider, caused by any defect in land or 
such building. 
Explanation 11.—For death or bodily injuries, the value of loss for 
the purposes of compensation shall be determined in accordance with 
the provisions of the Motor Vehicles Act, 1988. 59 of 1988. 
198 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
XX of 1993.] 
(Sections 13-15.) 
13. Any promoter who fails to comply with, or contravenes, any of Penalties. 
the provisions of this Act or the rules made thereunder, shall, on 
conviction, be punished with imprisonment for a term, not being less 
than three months, which may extend to three years or with fine which 
may extend .to five thousand rupees or with both, and a promoter who 
commits a criminal breach of trust in respect of any sum of money as 
advance payment or deposit, referred to in section 7, shall, on conviction, 
be punished with imprisonment for a term, not being less than six months, 
which may extend to four years or with fine which may extend to fifty 
thousand rupees or with both. 
14. (1) Where an offence under this Act has been committed by a 
company, every person who, at the time the offence was committed, was 
in charge of, and was responsible to, the company for the conduct of the 
business of the company, as well as the company, shall be deemed to be 
guilty of the offence and shall be liable to be proceeded against and 
punished accordingly: 
Provided that nothing contained in this sub-section shall render any 
such person liable to any punishment, if he proves that the offence was 
committed without his knowledge or that he had exercised all due 
diligence to prevent the commission of such offence. 
(2) Notwithstanding anything contained in sub-section (1), where 
any offence under this Act has been committed by a company and it is 
proved that the offence has been committed with the consent or 
connivance of, or is attributable to any neglect on the part of, any director, 
manager, secretary or other officer of the company, such director, manager, 
secretary or other officer shall be deemed to be guilty of that offence and 
shall be liable to be proceeded against and punished accordingly. 
Explanation.—For the purpose of this section,— 
(a) "company" means any body corporate and includes a firm 
or other association of individuals; and 
(b) "director", in relation to a firm, means a partner in the firm. 
Offences by 
companies. 
15. (1) The State Government may, after previous publication, make Power ro 
rules for carrying out the purposes of this Act. 	 make rules. 
(2) In particular, and without prejudice to the generality of the 
foregoing power, such rules may provide for all or any of the following 
matters, namely:— 
(a) the form of the application referred to in sub-section (1) of 
section 3, the particulars to be mentioned therein and the 
fee to be paid therefor; 
(b) the form of register to be maintained under sub-section (6) 
of section 3; 
199 
The West Bengal Building (Regulation of Promotion of Construction 
and Transfer by Promoters) Act, 1993. 
[West Ben. Act XX of 1993.] 
(Sections 16, 17.) 
Exemption. 
Repeal and 
saving. 
(c) the form of the certificate of registration referred to in 
sub-section (7) of section 3; 
(d) the manner of the service of an order of the authorised 
officer; 
(e) the authority to which, and the manner in which, an 
appeal under section 5 shall be filed and the manner of 
deciding the appeal; 
(f) the particulars and the documents to be attached with 
the agreement referred to in section 7; 
(g) the period within which a conveyance shall be executed 
under section 11; 
(h) any other matter which may • be or is required to be 
prescribed. 
16. (I) The provisions of this Act shall not apply to the construction, 
sale or transfer of any building by any Department of the State 
Government or the Central Government or of any other State Government 
or by the West Bengal Housing. Board or by the Housing and Urban 
Development Corporation. 
(2) The State Government may exempt the construction, sale or 
transfer of any building by any undertaking or by any statutory body or 
company established by the State Government or the Central Government 
or by any other State Government or by any organisation acting in 
collaboration with the State Government of the Central Government or 
with any other State Government from all or any of the provisions of this 
Act. 
(3) Notwithstanding anything contained in the foregoing provisions 
of this section, if the State Government is of the opinion that the operation 
of any of the provisions of this Act causes undue 'hardship, or circum-
stances exist which render it expedient to do so, it may exempt by a 
general or special order, any class of persons or areas from all or any of 
the provisions of this Act, subject to such terms and conditions as it may 
impose. 
17. (1) The West Bengal Apartment (Regulation of Construction 
and Transfer) Act, 1972, is hereby repealed. 
(2) Unless a different intention appears, such repeal shall not— 
(a) affect any right, privilege, obligation or liability acquired, 
accrued or incurred under the said Act; or 
(b) affect any penalty, forfeiture or punishment incurred in 
respect of any offence committed against the said Act; 
or 
(c) affect any investigation, legal proceeding or remedy, in 
respect of any such right, privilege, obligation, liability, 
penalty, forfeiture or punishment as aforesaid; 
and any such investigation, legal proceeding or remedy may be instituted, 
continued or enforced, and any such penalty, forfeiture or punishment 
may be imposed, as if this Act had not been passed. 
West Ben. 
Act XVII 
of 1972. 
200 

‹ Prev All West Bengal acts Next ›