Section 19(1A) in West Bengal Land Reforms Act, 1955
(1A)[ An officer or authority appointed by the State Government under section 17 or section 18 or an officer specially empowered under sub-section (1) of section 19B shall not pass any interlocutory or final order in any proceedings before him or it on the basis of any consent, agreement or compromise obtained or effected for the purpose of such proceedings, notwithstanding anything contained in the Indian Contract Act, 1872 (9 of 1872), or any other law for the time being in force.] [Inserted by West Bengal Land Reforms (Amendment) Act No. 50 of 1981, dated 24.3.1986.]
