The bengal non agricultural tenancy (temporary provisions) extending act, 1947

Bengal Act II of 1947 
THE BENGAL NON-AGRICULTURAL TENANCY 
(TEMPORARY PROVISIONS) EXTENDING ACT, 
1947. 
Ben. Act 
IX of 
1940. 
Ben. Act 
III of 
1945. 
[Passed by the Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 24th May, 1347.] 
An Act further to extend the ope'ration of the Bengal Non-
Agricultural Tenancy (Temporary Provisions) Act, 
1940. 
WHEREAS it is expedient further to extend -the operation 
- of the Bengal Non-Agricultural Tenancy (Temporary Provi-
sions) Act, 1940; 
It is hereby enacted as follows:— 
. 
1. This Act may be called the Bengal Non-Agricultural Short title. 
Tenancy (Temporary Provisions) Extending Act, 1947. 
2. In sub-section (3) of section 1 of the Bengal Non- Amend-
Agricultural Tenancy (Temporary Provisions) Act, 1940, for ment of 
=ion 1 the words "five years" for which the words "seven years" 
-Act IX o f have been substituted by section 2 of the Bengal Non-Agri- 
cultural Tenancy (Temporary Provisions) Amendilient Act, 1940. 
1945, the words "eight years" shall be substituted. 
3. Section 2 •of the Bengal Non-Agricultural Tenancy Repeal of 
(Temporary Provisions) Amendment Act, 1945, is hereby 	2 of 
Bengal Act repealed.% 	 1119,11,5D! 
Price—Indian, anna 1; English, 2d. 
BGP-4718-3221A-2M 

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