The West Bengal Land Laws ( Second Repealing) Act, 2023

Registered No. WB/SC-247 
	 No. WB(Part-III)/2023/SAR-20 
WriIkea 6ayttt 
Itiq 
Extraordinary 
Published by Authority 
KARTIKA 8] 	 MONDAY, OCTOBER 30, 2023 
	 [SAKA 1945 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1035-L.-30th October, 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 X of 2023 
THE WEST BENGAL LAND LAWS 
(SECOND REPEALING) ACT, 2023. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 30th October, 2023.] 
An Act to repeal the Bengal Land-revenue Assessment (Resumed Lands) Regulation, 
1819, the Bengal Government Indemnity Regulation, 1822, the Bengal Land Revenue 
Sales Act, 1841, the Sale of Land for Revenue Arrears Act, 1845 and the Forfeited 
Deposits Act, 1850. 
WHEREAS it is expedient to repeal the Bengal Land-revenue Assessment (Resumed 
Lands) Regulation, 1819, the Bengal Government Indemnity Regulation, 1822, the 
Bengal Land Revenue Sales Act, 1841, the Sale of Land for Revenue Arrears Act, 
1845 and the Forfeited Deposits Act, 1850; 
Ben. Reg. II of 
1819. 
Ben. Reg. XI of 
1822. 
Act No. 12 of 1841. 
Act No. 1 of 1845. 
Act No. 25 of 1850. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, OCTOBER 30, 2023 	 [PART III 
The West Bengal Land Laws 
(Second Repealing) Act, 2023. 
(Sections 1-3.) 
Short title and 
commencement. 
Repeal of 
Ben. Reg. II of 
1819. 
Ben. Reg. XI of 
1822. 
Act No. 12 of 1841. 
Act No. 1 of 1845. 
Act No. 25 of 1850. 
Saving. 
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 (Second 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 Land-revenue Assessment (Resumed Lands) Regulation, 1819, the 
Bengal Government Indemnity Regulation, 1822, the Bengal Land Revenue Sales Act, 
1841, the Sale of Land for Revenue Arrears Act, 1845 and the Forfeited Deposits Act, 
1850 are hereby repealed. 
3. Notwithstanding such repeal, all actions already undertaken or initiated under 
the Bengal Land-revenue Assessment (Resumed Lands) Regulation, 1819, the Bengal 
Government Indemnity Regulation, 1822, the Bengal Land Revenue Sales Act, 1841, 
the Sale of Land for Revenue Arrears Act, 1845 and the Forfeited Deposits Act, 1850 
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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