Section 15 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
15. Bar to application of the Act to certain lands.
Nothing in this Act shall apply to (a)lands belonging to the Central and the State Governments;(b)any land, vested under any other law in or in the possession of,(i)the Central Government, or(ii)the State Government, or(iii)a port authority of a major port, or(iv)a railway administration, or(v)a statutory body meant for the development of area like Kolkata Metropolitan Development Authority, Kolkata Municipal Corporation, Howrah Municipal Corporation, Kolkata Improvement Trust, and the Howrah Improvement Trust;(c)any land which is required for carrying out any of the provisions of the Kolkata Improvement Act, 1911 (Bengal Act No. 5 of 1911) :Provided that nothing contained in this section shall apply to any land under the control or possession of a bank.Explanation.- For the purposes of this section, a bank is one as define in section 2(e) of the Reserve Bank of India ACt, 1934 (2 of 1934).
