Section 24 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
24. Act to override other laws.
(1)The provisions of this Act shall have effect notwithstanding anything to the contrary contained in any other law for the time being in force or in any judgement, decree or order of any court, tribunal or other authority or in any instrument having effect by virtue of any enactment other than this Act or in any contract, express or implied, or in any custom or usage.(2)In particular, and without prejudice to the generality of the foregoing provisions, the West Bengal Public Land (Eviction of Unauthorised Occupant) Act, 1962 and the West Bengal Government Premises (Tenancy Regulation) Act, 1976 shall not apply to Government premises.
