The West Bengal Land Laws ( Repealing) Act, 2023

Katitata 
*10444-‘71Q 
Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2023/SAR-9 
6aptte 
CHAITRA 9] 	 THURSDAY, MARCH 30, 2023 	 [SAKA 1945 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 318-L.-30th 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 IV of 2023 
THE WEST BENGAL LAND LAWS 
(REPEALING) ACT, 2023. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 30th March, 2023.] 
An Act to repeal the Bengal Permanent Settlement Regulation, 1793, the Bengal 
Decennial Settlement Regulation, 1793, the Bengal Revenue free Lands (Badshahi 
Grants) Regulation, 1793, the Bengal Revenue-officers Regulation, 1794, the Bengal 
Revenue-free Lands Regulation, 1800, the Bengal Land-revenue Assessment 
Regulation, 1801, the Bengal Land-revenue Sales Regulation, 1812, the Bengal Patni 
Taluks Regulation, 1819, the Bengal Patni Taluks Regulation, 1820, the Bengal 
Revenue free Lands Regulation, 1825 and the Bengal Rent Recovery (Under-Tenures) 
Act, 1865. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 30, 2023 	 [PART III 
The West Bengal Land Laws 
(Repealing) Act, 2023. 
Short title and 
commencement. 
(Sections 1— 3.) 
WHEREAS it is expedient to repeal the Bengal Permanent Settlement Regulation, 
1793, the Bengal Decennial Settlement Regulation, 1793, the Bengal Revenue-free 
Lands (Badshahi Grants) Regulation, 1793, the Bengal Revenue-officers Regulation, 
1794, the Bengal Revenue-free Lands Regulation, 1800, the Bengal Land-revenue 
Assessment Regulation, 1801, the Bengal Land-revenue Sales Regulation, 1812, the 
Bengal Patni Taluks Regulation, 1819, the Bengal Patni Taluks Regulation, 1820, the 
Bengal Revenue-free Lands Regulation, 1825 and the Bengal Rent Recovery 
(Under-Tenures) Act, 1865; 
It is hereby enacted in the Seventy-fourth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Land Laws (Repealing) Act, 2023. 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. The Bengal Permanent Settlement Regulation, 1793, the Bengal Decennial 
Settlement Regulation, 1793, the Bengal Revenue-free Lands (Badshahi Grants) 
Regulation, 1793, the Bengal Revenue-officers Regulation, 1794, the Bengal 
Revenue-free Lands Regulation, 1800, the Bengal Land-revenue Assessment 
Regulation, 1801, the Bengal Land-revenue Sales Regulation, 1812, the Bengal Patni 
Taluks Regulation, 1819, the Bengal Patni Taluks Regulation, 1820, the Bengal 
Revenue-free Lands Regulation, 1825 and the Bengal Rent Recovery (Under-Tenures) 
Act, 1865 are hereby repealed. 
3. Notwithstanding such repeal, all actions already undertaken or initiated under 
the Bengal Permanent Settlement Regulation, 1793, the Bengal Decennial Settlement 
Regulation, 1793, the Bengal Revenue-free Lands (Badshahi Grants) Regulation, 
1793, the Bengal Revenue-officers Regulation, 1794, the Bengal Revenue-free Lands 
Regulation, 1800, the Bengal Land-revenue Assessment Regulation, 1801, the Bengal 
Land-revenue Sales Regulation, 1812, the Bengal Patni Taluks Regulation, 1819, the 
Repeal of Ben. 
Reg. I of 1793. 
Ben. Reg. VIII of 
1793. 
Ben. Reg. 
XXXVII of 1793. 
Ben. Reg. BI of 
1794. 
Ben. Reg. VIII of 
1800. 
Ben. Reg. I of 
1801. 
Ben. Reg. V of 
1812. 
Ben. Reg. VIII of 
1819. 
Ben. Reg. I of 
1820. 
Ben. Reg. XIV of 
1825. 
Ben. Act VIII of 
1865. 
Saving. 
Ben. Reg. I of 
1793. 
Ben. Reg. VIII of 
1793. 
Ben. Reg. 
XXXVII of 1793. 
Ben. Reg. HI of 
1794. 
Ben. Reg. VIII of 
1800. 
Ben. Reg. I of 
1801. 
Ben. Reg. V of 
1812. 
Ben. Reg. VIII of 
1819. 
Ben. Reg. I of 
1820. 
Ben. Reg. XIV of 
1825. 
Ben. Act VIII of 
1865. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 30, 2023 	 3 
The West Bengal Land Laws 
(Repealing) Act, 2023. 
(Section 3.) 
Bengal Patni Taluks Regulation, 1820, the Bengal Revenue-free Lands Regulation, 
1825 and the Bengal Rent Recovery (Under-Tenures) Act, 1865, shall be deemed to 
have been validly undertaken or initiated and remaining process, if any, shall be 
deemed to have been taken or executed under the respective repealed Regulation or 
Act. 
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.(Govemment of West Bengal Enterprise), Kolkata 700 056. 

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