14J. [ Provisions of Chapter II-B to have overriding effect.The provisions of this Chapter shall have effect notwithstanding anything to the contrary contained elsewhere in this Act or in any other law for the time being in force or in any custom, usage or contract (express or implied) or in any agreement, decree, order, decision or award of any court, tribunal or other authority:
Provided that nothing in this Chapter shall apply to any vacant land in an urban agglomeration as defined in the Urban Land (Ceiling and Regulation) Act, 1976 (33 of 1976).] [Substituted by Act No. 35 of 1986, published in Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989.]
