Section 6(4) in West Bengal Estates Acquisition Act, 1953
(4)[ In the case of lands comprised in a forest [or in any embankment, referred in the Exception to sub-section (1)] [Sub-sections (4) and (5) Inserted by Section 4(b) of the West Bengal Estates Acquisition (Second Amendment) Act. 1957 (West Bengal Act No. 25 of 1957) (with retrospective effect).] and held by a person other than an intermediary which vest in the State, such person shall, for the purpose of assessment of compensation, be deemed to be an intermediary.
