Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Puri Lodging-House And The Puri Lodging-House (Extension) (Repealing) Act, 1964 11 of 1964 [09 September 1964] CONTENTS 1. Short Title 2. Definition 3. Repeal Of Ben. Act 4 Of 1871, And Ben. Act 2 Of 1879 Puri Lodging-House And The Puri Lodging-House (Extension) (Repealing) Act, 1964 11 of 1964 [09 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:- 1. Short Title :- This Act may be called the Puri Lodging-house and the Puri Lodging-house (Extension) (Repealing) Act, 1964. 2. 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." 3. Repeal Of Ben. Act 4 Of 1871, And Ben. Act 2 Of 1879 :- (1) The Puri Lodging-house Act, 1871 and the Puri Lodging-house (Extension) Act, 1871), are hereby repealed.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.