Section 3 in The West Bengal Acquisition Of Homestead Land For Agricultural Labourers, Artisans And Fishermen Act, 1975.
3. Act not to apply to certain lands. -
Nothing in this Act shall apply to any land-(a)belonging to, or taken on lease or requisitioned by, the Central or any State Government;(b)belonging to, or taken on lease by, any local or statutory authority.
