Revenue Recovery (Amendment) Act, 1966 1. Short title. 2. Application of the Act. 3. Amendment of section 2 of Act I of 1890. 4. Insertion of new section 3A.
The Revenue Recovery (Amendment) Act, 1966
West Bengal Act 17 of 1966
WB600
[18th October, 1966.]
An Act to amend the Revenue Recovery Act, 1890, in its application to West Bengal.
Whereas it is expedient to amend the Revenue Recovery Act, 1890, in its application to West Bengal, for the purposes and in the manner hereinafter appearing;
It is hereby enacted as follows:
- Short title.- This Act may be called the Revenue Recovery (Amendment) Act, 1966.
- Application of the Act.- The Revenue Recovery Act, 1890 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended for the purposes and in the manner hereinafter provided.
- Amendment of section 2 of Act I of 1890.- To clause (1) of section 2 of the said Act, the following Explanationshall be added, namely :-
"Explanation. - For the purposes of this Act, the district of 24-Parganas shall be deemed to include the town of Calcutta."
- Insertion of new section 3A.- After section 3 of the said Act, the following section shall be inserted, namely :-
"3A. Certificate officers to perform the functions of Collector in respect of certificates received. - Notwithstanding anything to the contrary contained elsewhere in this Act, when any certificate is received under this Act by the Collector of a district, any Certificate-officer in the district may exercise all the powers and perform all the duties and functions of such Collector under this Act in respect of such certificate.
Explanation. - In this section, 'Certificate-officer' has the same meaning as in the Bengal Public Demands Recovery Act, 1913."
