Section 4B(5) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
(5)[ Nothing in sub-sections (1), (2), (3) and (4) shall apply or shall be deemed to have applied to any lease of land situated within a Government Township which has been granted, or shall apply to any such lease which may hereafter be granted, by the State Government on an application made to it or on its own motion.] [Sub-Section (5) inserted by W.B. Act 19 of 1985 w.e.f. 1.10.1976.]
