The West Bengal Land Reforms and Tenancy Tribunal (Amendment) Act, 2022.

Registered No. WB/SC-247 No.WB(Part-IID/2025/SAR-10
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Kolkata Gazette
Extraordinary
Published by Authority
WEDNESDAY, APRIL 30, 2025 [SAKA 1947VAISAKHA 10]
PART III—Acts of the West Bengal Legislature.
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No. 489-L.—30th April, 2025.—The following Act of the West Bengal Legislature, having been assented to by
the Governor, is hereby published for general information: —
West Bengal Act XXV of 2022
THE WEST BENGAL LAND REFORMS AND TENANCY
TRIBUNAL (AMENDMENT) ACT, 2022.
[Passed by the WestBengal Legislature.]
[Assent of the Governor was first published in the Kolkata Gazette,
Extraordinary, of the 30th April, 2025.]
An Act to amend the West Bengal Land Reforms and Tenancy Tribunal Act, 1997.
WHEREASit is expedient to amend the West Bengal Land Reforms and Tenancy West Ben.
Tribunal Act, 1997, for the purposes and in the manner hereinafter appearing; 1997.
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 West Bengal Land Reforms and Tenancy
Short title and
commencement. .
Tribunal (Amendment) Act, 2022.

THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 30, 2025 [Part III
Amendment of
section 4 of
West Ben. Act
XXV of 1997.
The West Bengal Land Reforms and Tenancy
Tribunal (Amendment) Act, 2022.
(Section 2.)
(2) Save as otherwise provided, this section shall come into force with immediate
effect, and the other provisions ofthis Act shall come into force on such date, as the State
Government may, by notification in the Official Gazette, appoint and different dates may
be appointedfor differentprovisions of this Act and any reference in any such provision
to thecommencement of this Act shall be construed as areference to thecoming into
force of that provision.
2. Inthe West Bengal Land Reforms and Tenancy Tribunal Act, 1997, in section 4,—
(1) in sub-section (2),—
(a) in clause (a), for the words “The Chairman and the Judicial Member shall
be appointed by the Governor in consultation with theChief Justice”, the
words “The Chairman andthe Judicial member shall beappointed by the
State Governmentin consultation with the Chief Justice” shall besubstituted;
(b) for clause (b), the following clause shall be substituted:—
“(b) The Administrative Member shall be appointed by the State
Government on therecommendation ofthe Selection Committee ofthree
members constituted by the State Government ofwhich the Chairman shall
be a sitting Judge of theHigh Courtnominated as such by the ChiefJustice
and two other Members nominated by the State Government.”,
(2) for sub-section (8), the following sub-section shall be substituted:—
“(8) The Chairman and any other Member shall not be removed by the
State Government from his officeexcept on the ground of provedmisbehaviour
or incapacity, after an inquiry made by the ChiefJustice orby a sitting Judge
of the High Court as may be nominated by the Chief Justice in which such
Chairman or otherMember had been informed ofthecharges against him and
given areasonable opportunity ofbeing heard inrespect ofthe charges:
Provided thatforthe aforesaid inquiry theState Government may,by rules,
regulate the procedure for the investigation ofmisbehaviour orincapacity of the
Chairman orany other Member.”.
By order oftheGovernor,
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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