Section 14R(a) in West Bengal Land Reforms Act, 1955
(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;
