Section 50 shall not apply to any district or part of such district where Chapter VIIA has come into force for the purpose of revision or preparation of records of rights; but section 50 shall apply to any land in any such district or part of such district after final publication of any such record-of-rights under section 51A:[Provided that notwithstanding any order made under sub-section (1) of section 51 in respect of a district or part of a district, the State Government may make an order directing the [prescribed authority appointed] [Inserted by West Bengal Act 35 of 1986, dated 12.5.1989, w.e.f. 12.5.1989.] under section 50 to incorporate such changes as may be specified in the said order in the record-of-rights in respect of such district or part of such district under section 50, if the State Government is satisfied that incorporation of such changes is necessary to mitigate the hardship of a raiyat.] [[Substituted by West Bengal Act 50 of 1981, dated 24.3.1986, w.r.e.f. 7.8.1969, for "Maintenance and revision of the record-of-rights.">[Maintenance of the record-of-rights]</span></a></p><a name=]]
