Report No. 248
60. Chandernagore (Merger) Act, Act 36 of 1954
Category: State Reorganisation and Extension of Laws
Recommendation: Repeal
The Act was enacted to provide for the merging of the French territory of Chandernagore into the State of West Bengal. The merger of territories has been achieved and the purpose of the Act is fulfilled. The Act is no longer in use and can be safely repealed with the condition that any action previously performed under the Act shall continue to be valid. This Act has also been recommended for repeal by the PC Jain Commission in its Appendix B.
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