The Bengal Districts ( Repealing) Act, 2022

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Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2023/SAR-3 
PHALGUNA 22] 	 MONDAY, MARCH 13, 2023 	 [SAKA 1944 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 240-L.-13th March, 2023.—The following Act of the West Bengal Legislature, having been assented to by 
the Governor, is hereby published for general information:— 
West Bengal Act XVII of 2022 
THE BENGAL DISTRICTS (REPEALING) ACT, 2022. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 13th March, 2023.] 
Short title and 
commencement. 
An Act to repeal the Bengal Districts Act, 1864. 
WHEREAS it is expedient to repeal the Bengal Districts Act, 1864; 
It is hereby enacted in the Seventy-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the Bengal Districts (Repealing) Act, 2022. 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
Ben. Act IV of 
1864. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 13, 2023 	 [PART IV 
The Bengal Districts (Repealing) Act, 2022. 
(Sections 2, 3.) 
Repeal of Ben. 
Act IV of 1864. 2. The Bengal Districts Act, 1864 is hereby repealed. 
Saving. 	 3. Notwithstanding such repeal as mentioned in section 2, anything done or any 
action taken under the Bengal Districts Act, 1864, shall be deemed to have been 
validly done or taken. 
By order of the Governor, 
PRADIP KUMAR PANJA, 
Pr. Secy. to the Govt. of West Bengal, 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Government of West Bengal Enterprise), Kolkata 700 056. 

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