The West Bengal Premises Rent Control ( Temporary Provisions ) ( Barrackpore And Tollygunce ) ( Validation ) Act, 1955

West Ben. 
Act XVII 
of 1950. 
West Ben. 
Act 
XXXIII 
of 1951. 
West Bengal Act XII of 1955 
THE WEST BENGAL PREMISES RENT CONTROL 
(TEMPORARY PROVISIONS) (BARRACKPORE 
AND TOLLYGUNCE) (VALIDATION) ACT, 1955. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, Extra- 
ordinary, of the 19th April, 1955.] 
An Act to validate certain matters relating to the application 
of the West Bengal Premises Rent Control (Temporary 
Provisions) Act, 1950, in Barrackpore and Tollyyunge. 
It is hereby enacted in the Sixth Year of the Republic 
of India, by the Legislature of West Bengal, as follows: — 
1. This Act may be called the West Bengal Premises 
Rent Control (Temporary Provisions) (Barrackpore and 
Tollygunge) (Validation) Act, 1955. 
2. In this Act, unless the context otherwise requires,— 
(a) "the Act" means the West Bengal Premises Rent 
Control (Temporary Provisions) Act, 1950 as 
in force for the time being and includes the 
rules made thereunder; 
(b) "Tollygunge" means the area formerly comprised 
within the Municipality of Tollygunge which 
has been included within Calcutta as from the 
1st day of April, 1953 by notification under 
section 594 of the Calcutta Municipal Act, 1951; 
(c) expressions used in this Act and not otherwise 
defined have the same meaning as in the Act. 
3. (1) Notwithstanding any defect in law, Shri B. K. 
Shome, Sub-Deputy Magistrate and Sub-Deputy Collector, 
shall be deemed to be and to have always been the 
Controller for the Barrackpore sub-division of the 24-
Parganas district for the period between the 8th day of 
January, 1951 and the 8th day of April, 1953, both days 
inclusive. 
(2) Notwithstanding the inclusion of Tollygunge within 
Calcutta, as from the 1st day of April, 1953, by notifica-
tion under section 594 of the Calcutta Municipal Act, 1951, 
the Controller for the Sadar sub-division of the 24-Parganas 
district shall be deemed to be and to have always been as 
competent to deal with cases filed and deposits of rent 
made with him under the Act before the expiry of the 31st 
day of March, 1954 in respect of premises in Tollygunge, 
as if Tollygunge had never been included in Calcutta. 
Short  
Definitions. 
Validation. 
Price—Indian, arena 1; English, 2d. 
WBGP-55/11-2379Aa 

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