Section 42(3) in West Bengal Estates Acquisition Act, 1953
(3)[ Notwithstanding anything to the contrary contained in the proviso to sub-section (2) of section 6 or in any contract, where any land comprised in a tea-garden is held under a lease, the rent payable by the lessee in respect of such land shall be the rent determined by the Revenue Officer in the manner specified in sub-section (2).Explanation.In this sub-section 'lease' includes a lease granted directly by the State Government.
