Section 49(4A) in West Bengal Land Reforms Act, 1955
(4A)[ Notwithstanding anything contained in the foregoing provisions of this section, the State Government, or an officer authorised in this behalf by the State Government, may transfer to, or settle with, a local body or an authority constituted or established by or under any law for the time being in force land which is at the disposal of the State Government, for such purpose and on such terms and conditions as may be decided by the State Government.] [Inserted the sub-section (5) by West Bengal Land Reforms (Amendment) Act, 1980 (41 of 1980).]
