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CHOTA NAGPUR TENANCY (WEST BENGAL AMENDMENT) ACT, 1962
CHOTA NAGPUR TENANCY (WEST BENGAL AMENDMENT) ACT, 1962
19 of 1962
17th December, 1962
An Act to amend the Chota Nagpur Tenancy Act, 1908, in its application to West Bengal. WHEREAS it is expedient to amend the Chota Nagpur Tenancy Act, 1908, in its application to West Bengal for the purpose and in the manner hereinafter appearing ; It is hereby enacted as follows
Section 1 Short title
This Act may be called the Chota Nagpur Tenancy (West Bengal Amendment) Act, 1962.
Section 2 Application of the Act
The Chota Nagpur Tenancy Act, 1908, in its application to West Bengal (hereinafter referred to as the said Act), shall be amended for the purpose and in the manner hereinafter provided.
Section 3 Amendment of section 46A of Ben. Act 6 of 1908
For clause (a) of sub-section (1) of section 46A of the said Act, the following clause shall be, and shall be deemed always to have been, substituted, namely :
"(a) a transfer to the Government, or to a person belonging to the community, tribe or caste, to which the transferor belongs.".
Section 4 Repeal and savings
(1) The Chota Nagpur Tenancy (West Bengal Amendment) Ordinance, 1962, is hereby repealed.
(2) Anything done or any action taken under the said Act as amended by the Chota Nagpur Tenancy (West Bengal Amendment) Ordinance, 1962, shall be deemed to have been validly done or taken under the said Act as amended by this Act as if this Act had commenced on the 7th day of September, 1962.
