Report No. 249

24. Bengal Rent Act, Act 10 of 1859

Category: Rent and Tenancy

Recommendation: Remove from the Law Ministry's lists of central Acts

The Act amended the existing Regulations and Acts relating to the recovery of rent in the Presidency of Fort William in Bengal. This Act has been repealed by Section 59 of the West Bengal Land Reforms Act, 1955. Therefore, the Central Government should remove this law from its lists of central Acts in force.