Bengal Rent (Darjeeling District Amendment) Regulation, 1945

Bengal Rent (Darjeeling District Amendment) Regulation, 1945 1. Short title. 2. Modified application of Act X of 1859 and Bengal Act VI of 1862 to the Darjeeling district. 3. Amendment of section 20 of Act X of 1859. 4. Amendment of sections 2 and 3 of Bengal Act VI of 1862.

The Bengal Rent (Darjeeling District Amendment) Regulation, 1945

Bengal Regulation No. 4 of 1945

WB585

[6th September, 1945.]

A regulation to amend the Bengal Rent Act, 1869 and the Bengal Rent Act, 1862, in their application to the district of Darjeeling.

Whereas it is expedient to attend the Bengal Rent Act, 1859 and the Bengal Rent Act, 1862, in their application to the district of Darjeeling in the manner hereinafter appearing;

It is hereby enacted as follows :-

1. Short title.- This Regulation may be called the Bengal Rent (Darjeeling District Amendment) Regulation, 1945.
2. Modified application of Act X of 1859 and Bengal Act VI of 1862 to the Darjeeling district.- The Bengal Rent Act, 1869 and the Bengal Rent Act, 1862, shall, in their application to the district of Darjeeling, be amended in the manner thereinafter provided.
3. Amendment of section 20 of Act X of 1859.- In section 30 of the Bengal Rent Act 1859, in its application to the district of Darjeeling for the word "twelve" the words "six and a quarter" shall be substituted.
4. Amendment of sections 2 and 3 of Bengal Act VI of 1862.- In the first paragraph of section 2 and in section 3 of the Bengal Rent Act, 1862, for the word "twenty-five" the words "twelve and a half" shall be substituted.