The West Bengal Land ( Requisition And Acquisition ) Re-enacting Act, 1977

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XV of 1977 
THE WEST BENGAL LAND (REQUISITION AND 
ACQUISITION) RE-ENACTING ACT, 1977. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta 
Gazette, Extraordinaty, of the 22nd July, 1977.] 
[22nd July, 1977.] 
An Act to re-enact the West Bengal Land (Requisition and 
Acquisition) Act, 1948. 
West Ben. Act 
11 of 1948. 
WHEREAS it is expedient to re-enact the West Bengal Land 
(Requisition and Acquisition) Act, 1948, for the purposes and in the 
manner hereinafter appearing; 
It is hereby enacted in the Twenty-eighth Year of the Republic 
of India, by the Legislature of West Bengal, as follows :- 
1. ( I) This Act may be called the West Bengal Land (Requisition Short title and 
and Acquisition) Re-enacling Act, 1977. 	 commence- 
ment. 
(2) It shall be deemed to have come into force on the 1st day 
of April , 1977. 
2. The West Bengal Land (Requisition and Acquisition) Act, 
1948, as in force on the 31st day of March, 1977 (hereinafter 
referred to as the said Act), is hereby re-enacted subject to the 
modification that for sub-section (4) of section 1, the following sub-
section shall be substituted, namely:— 
Re-enactment 
of West Ben. 
Act II of 1948. 
West Ben. 
Ord. XIII of 
1977. 
"(4) 
3.0) 
(2) 
It shall remain in force until the 31st day of March, 
1979.". 
The West Bengal Land (Requisition and Acquisition) 
Re-enacting Ordinance, 1977, is hereby repealed. 
Notwithstanding such repeal, anything done or deemed to 
Repeal, 
savings and 
validation. 
have been done or any action taken or deemed to have been taken 
167 
The West Bengal Land (Requisition and Acquisition) Re-enacting Act, 1977. 
[West Ben.Act XV of 1977.] 
 
(Section 3 .) 
 
including any rule or order made or deemed to have been made, any 
requisition and acquisition made or deemed to have been made, any 
notice issued or deemed to have been issued, any compensation 
determined or deemed to have been determined, any direction, 
award or decision given or deemed to have been given, any 
proceeding commenced or deemed to have been commenced, any 
application for reference made or deemed to have been made, any 
appeal preferred or deemed to have been preferred, any right 
acquired or deemed to have been acquired, any liability or penalty 
incurred or deemed to have been incurred or any punishment 
awarded or deemed to have been awarded under the provisions of 
the said Act or of the said Act as re-enacted by the West Bengal 
Land (Requisition and Acquisition) Re-enacting Ordinance, 1977 or 
under the provisions of the said Ordinance, as the case may be, shall 
continue to be in force and shall be deemed to have been validly 
done, taken, made, issued, determined, given, commenced, preferred, 
acquired, incurred or awarded, as the case may be, under the 
corresponding provisions of the said Act as hereby re-enacted: 
Provided that nothing contained in this section shall render 
any person liable to any punishment whatsoever by reason of 
anything done or omitted to be done by him contrary to the 
provisions of the said Act after the 31st day of March, 1977, and 
before the date of publication of the West Bengal Land (Requisition 
and Acquisition) Re-enacting Ordinance, 1977, in the Official 
Gazette. 
West Ben. 
Ord. XIII of 
1977. 
    
168 

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