Section 12(2) in The West Bengal Government Premises (Tenancy Regulation) Act, 1976
(2)In particular and without prejudice to the generality of the foregoing provisions, the West Bengal Public Land (Eviction of Unauthorised Occupants) Act, 1962 shall not be applicable to any premises to which this Act applies.] [Section 12 renumbered as sub-section (1) of that Section and sub-section (2) inserted by W.B. Act 30 of 1985.]
