Section 14F(2) in West Bengal Land Reforms Act, 1955
(2)Notwithstanding anything contained in the Code of Civil Procedure, 1908 (5 of 1908), and the Indian Contract Act, 1872 (9 of 1872), no decree or order relating to any land or interest in such land shall be passed by any court against a raiyat belonging to a Scheduled Tribe on the basis of any consent, agreement or compromise. Any such decree or order passed in contravention of this sub-section shall be void.]
