Puri Lodging-House and the Puri Lodging House (Extension) (Repealing) Act1964 (PDF) Puri Lodging-House And The Puri Lodging-House (Extension) (Repealing) Act, 1964 1. Short title. 2. Definition. 3. Repeal of Bengal Act 4 of 1871, and Bengal Act 2 of 1879. The Puri Lodging-House And The Puri Lodging-House (Extension) (Repealing) Act, 1964.
West Bengal Act 11 of 1964
WB552
[9th September, 1964.]
An Act to repeal the Puri Lodging-house Act, 1871 and the Puri Lodging-house (Extension) Act, 1879, and to make certain other consequential provisions.
Whereas it is expedient to repeal the Puri Lodging-house Act, 1871 and the Puri Lodging-house (Extension) Act, 1879, and to make certain other consequential provisions.
It is hereby enacted as follows :-
- Short title.- This Act may be called the Puri Lodging-house and the Puri Lodging-house (Extension) (Repealing) Act, 1964.
- Definition.- In this Act, -
"Nabadwip Lodging-house Fund" means the Fund constituted under the provisions of the Puri Lodging-house Act, 1871, as amended by the Puri Lodging-house (Extension) Act, 1879. for the town of Nabadwip for the purposes of the said Acts.
- Repeal of Bengal Act 4 of 1871, and Bengal Act 2 of 1879.- (1) The Puri Lodging-house Act, 1871 and the Puri Lodging-house (Extension) Act, 1879, are hereby repealed.
(2) All properties and assets vested in the Nabadwip Lodging-house Fund shall stand transferred to the State Government.
(3) The State Government may, by order made in this behalf, retransfer all or any of such properties or assets to a local authority and thereupon such properties or assets shall vest in such local authority.
