Section 17A(8) in West Bengal Inland Fisheries Act, 1984
(8)The provisions of this section shall apply, mutatis mutandis, to any water area including embankment or naturally or artificially depressed land holding, referred to in clause (a) of sub-section (1), which is owned or possessed by any person or persons either jointly or severally or owned by the State Government [or Central Government] [Inserted by Section 8(2) of the West Bengal Inland Fisheries (Amendment) Act, 2008 (West Bengal Act No. 7 of 2008).] jointly with other person or persons.
