Section 5B in West Bengal Estates Acquisition Act, 1953
5B. [ Estate or tenure not liable to be sold under Act No. 11 of 1859, Cooch Behar Act No. 5 of 1897, Bengal Regulation VIII of 1819 and Act VIII of 1885.On and from the 1st day of June 1954, no estate, tenure or under-tenure shall be liable to be sold under the Bengal Land Revenue Sales Act, 1859 (XI of 1859) or the Cooch Behar Revenue Sales Act, 1897 (Cooch Behar Act No. 5 of 1897) or the Bengal Patni Taluks Regulation, 1819 ( Bengal Regn. VIII of 1819), or the Bengal Tenancy Act, 1885 (VIII f 1885), as the case may be, and any sale which took place on or after that day under any of those Acts or that Regulation shall be deemed to have been void and of no effect :
Provided that where by reason of the foregoing provision of this section, any estate, tenure or under-tenure is not sold, or where such sale is void and of no effect, the arrears for which the estate, tenure or under-tenure would have been sold or were sold, shall, notwithstanding anything to the contrary in any other law, bear simple interest at the rate of ten per centum per annum from the date on which they become or became payable or from which the sale is deemed to have been void and of no effect, as the case may be up to the date immediately preceding the date of vesting of such estate, tenure or under-tenure.][Section 5B Inserted by Section 3 of the West Bengal Estates Acquisition (Second Amendment) Act. 1954 (West Bengal Act 28 of 1954) (with retrospective effect from 1.6.1954).]
