The West Bengal Thika Tenancy (Acquisition And Regulation) (Amendment) Act, 2024

Registered No. WBISC-247
@he
No. WBP art-III)/2024/SAR-11
3kKlkata 66a1;efte
VAISAKHA2]
Extraordinary
Published by Authority
MONDAY, APRIL 22, 2024 [SAKA 1946
PART III- Acts of the West BengalLegislature.
GOVERNMENTOFWESTBENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No. 449-L.- 22nd April, 2024.- The following Act of the West Bengal Legislature, having been assented to by
the Governor, is hereby published for general information:
Short title and
commencement.
West Bengal Act VII of 2024
THE WEST BENGAL THIKATENANCY (ACQUISITION AND
REGULATION) (AMENDMENT) ACT,2024.
[Passed by the WestBengalLegislature.]
[Assent of the Governor was first published in the Kolkata Gazette,
Extraordinary, of the 22nd April, 2024.]
AnAct toamend the WestBengal Thika Tenancy (Acquisition andRegulation)Act,
2001.
WHEREASit is expedient to amend the West Bengal Thika Tenancy (Acquisition
and Regulation) Act, 2001, for the purposes and in the manner hereinafter appearing;
It is hereby enacted in the Seventy-fifth Year of the Republic of India, by the
Legislature of West Bengal, as follows:-
1. ( ) This Act may be called the West Bengal Thika Tenancy (Acquisition and
Regulation) (Amendment) Act, 2024.
West Ben. Act
XXX II of 200l.

2
Amendment of
section 2 of West
Ben. Act XXXII
of2001.
Amendment of
section 6A.
THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 22, 2024
The West Bengal Thika Tenancy (Acquisition and
Regulation) (Amendment)Act, 2024.
(Sections 2, 3.)
(2) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2. In clause (2a) of section 2 of the West Bengal Thika Tenancy (Acquisition and
Regulation) Act, 2001 (hereinafter referred to as the principal Act), after the words
"local authority", the words "or Kolkata Metropolitan Development Authority" shall
be inserted.
3. I sub-section(2)ofsection6AoftheprincipalAct,afterthewords"oranylocal
authority of the concerned area", the words "or Kolkata Metropolitan Development
Authority" shall be inserted.
By order of the Governor,
[PART III
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.

‹ Prev All West Bengal acts Next ›