The West Bengal Land ( Requisition And Acquisition ) ( Validation Of Orders ) Act, 1965

"PI 
Short title. 
Interpre-
tation. 
Validation 
of certain 
orders 
made by 
the First 
Land.  
Acquisition 
Collector, 
Calcutta, 
under sub-
section (1) 
of section 
3 of West 
Ben. 
Act II of 
1948. 
West Ben. 
Act II 
of 1948. 
West Ben. 
Act II 
of 1948. 
West Ben. 
Act VII 
of 1964. 
GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act III of 1965 
THE WEST BENGAL LAND (REQUISITION AND ACQUIS IT ION) 
(VALIDATION OF ORDERS) ACT, 1965. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta Gazette, Extraordinary, of the 19th March, 1965.] 
[19th March, 1965.] 
An Act to validate certain orders made by the First Land Acquisition, 
Collector, Calcutta, under sub-section (1) of section 3 of the 
West Bengal Land (Requisition and Acquisition) Act, 1948. 
WHEREAS it is expedient to validate certain orders made by 
the First Land Acquisition Collector, Calcutta, under sub-section 
(1) of section 3 of the West Bengal Land (Requisition and Acqui-
sition) Act, 1948, requisitioning lands in Calcutta for the purpose 
of creation of better living conditions in certain areas in Calcutta 
by the construction or reconstruction of dwelling places for people 
residing in such areas ; 
It is hereby enacted in the Sixteenth Year of the Republic of 
India, by the Legislature of West Bengal, as follows :- 
1. This Act may be called the West Bengal Land (Requisi-
tion and Acquisition) (Validation of Orders) Act, 1965. 
2. In this Act, the expressions "Calcutta" and "the First 
Land Acquisition Collector, Calcutta" have the same meaning 
as in the West Bengal Land (Requisition and Acquisition) Act, 1948. 
3. Notwithstanding anything to the contrary contained in 
any other law, all orders under sub-section (1) of section 3 of the 
West Bengal Land (Requisition and Acquisition) Act, 1948 
(hereafter in this section referred to as the said Act), made after 
the commencement of the West Bengal Land (Requisition and 
Acquisition) (Amendment) Act, 1964, by the First Land Acquisi-
tion Collector, Calcutta, purporting to act on the authorisation 
made by the State Government under sub-section (L4) of section 3 
of the said Act by the Government of West Bengal, Department 
of Land and Land Revenue (Land Acquisition) notification 
No. 19754-L.A., dated the 22nd November, 1063 (hereafter in 
this section referred to as the said notification), for requisitioning 
lands in Calcutta for the purpose of creation of better living condi-
tions in certain areas ill Calcutta by the construction or recons-
truction of dwelling places for people residing in such areas shall 
be and shall be deemed to have always been as valid as if— 
(a) the said notification had been issued by the State Govern-
ment after the commencement of the West Bengal 
Land (Requisition and Acquisition) (Amendment) Act, 1964, and 
Price—hid. 
2 The West Rengal Land (Requisition and Acquisition) 
(Validation of Orders) Act, 1965. 
[West Ben. Act 111 of 1965.1 
Repeal 
(Section 4.) 
(b) the First Land Acquisition Collector, Calcutta, had been 
duly authorised by the State Government to make 
such orders under sub-section (1A) of section3 of the 
said Act ; 
and no such orders and no action taken or thing done in pursuance 
of such orders, shall be called in question merely on the ground 
that the First Land Acquisition Collector, Calcutta, was not duly 
authorised by the State Government to make such orders. 
4. The West Bengal Land (Requisition and Acquisition) 
( Validation of Orders) Ordinance, 1964. is hereby repealed. 
West Ben. 
Ord. IV of 
1964 
V BGP.6516-459AAM 

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