The provisions of section 14M shall not apply(a)to any land owned as a raiyat by [a local authority or any wholly Government company as defined in section 617 of the Companies Act, 1956, or] [Substituted for "a local authority or" by Act 6 of 2012 (w.e.f. 07.05.2012).] [an] [Substituted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969.] authority constituted or established by [or under] [Inserted by W.B.Act No. 35 of 1986, published in the Calcutta Gazette, dated 12.5.1989.] any law for the time being in force;(b)for such period as may be specified by the State Government, by notification in the Official Gazette, to any land in such hilly portion of the district of Darjeeling as may be specified in the said notification.
