Section 3A(4) in West Bengal Land Reforms Act, 1955
(4)[ The provision of this section shall not apply to any land to which the provisions of the West Bengal thika Tenancy (Acquisition and Regulation) Act, 2001 (West Bengal Act 32 of 2001), apply.] [Substituted by the West Bengal Land Reforms (Third Amendment) Act, 1986 (West Bengal Act No. 35 of 1986) published in Calcutta Gazette, dated 12.5.1989, w.e.f. 9.10.1980.]
