Section 14Z(1) in West Bengal Land Reforms Act, 1955
(1)notwithstanding anything contained in this Act or in any other law for the time being in force or in any agreement, custom or usage or in any decree, judgment, decision or award of any court, tribunal or authority, the provisions of this Chapter shall apply to all lands of all classes and descriptions defined in clause (7) of section 2;[Provided that nothing of this section shall apply to the land possession of which has been allowed to be retained under clause (g) [or under clause (f) shall be deemed to have been inserted with effect from 7th day of August 1969] [Added by the West Bengal Land Reforms (Amendment) Act, 2005 (West Bengal Act 28 of 2005) (w.r.e.f. 7.8.1969).] of sub-section (1) read with sub-section (3) of section 6 of the West Bengal Estates Acquisition Act, 1953 (West Bengal Act 1 of 1954), notwithstanding anything contained in any law for the time being in force or in any agreement or in any decree, judgment, decision, award of any Court, Tribunal or Authority:Provided further that an intermediary, other than a lessee holding land directly under the State Government under a lease, who has been allowed to retain land under sub-section (3) of section 6 of the West Bengal Estates Acquisition Act, 1953, may be permitted, by written order of the State Government, [to transfer by way of open auction for the purposes referred to in the first proviso to section 14Y excluding tea garden] [Substituted by Act 6 of 2012 (w.e.f. 07.05.2012) for "to transfer by way of open auction."] at the price not less than the reserve price to be determined by the Collector, so much of such land as in the opinion of the State Government is required for the purpose of revival of the mills, factories or workshops including the payment of the outstanding liabilities of the employees of such mills, factories or workshops, in such manner as may be prescribed and the price realised from such auction shall be utilised under the supervision and control of such authority, and in such manner, as may be prescribed:Provided also that the portion of land permitted to be transferred by the State Government under the second proviso shall be deemed to have been retained by the intermediary under the provisions of clause (g) of sub-section (1) of section 6 of the West Bengal Estates Acquisition Act, 1953 and the provisions of sub-section (3) of section 6 of that Act shall stand amended to that extent for that particular case and the transferee shall be deemed to be a raiyat in respect of such portion of land.];[Provided also that notwithstanding anything contrary contained in the second proviso, a retainer or transferee as mentioned in sub-section (2) of section 4B, has failed or fails to use the retained land for mill, factory or workshop, may further be permitted, by written order of the State Government, to retain as lessee so much of such land as in the opinion of the State Government is required for any of the purposes referred to in the first proviso to section 14Y excluding tea garden, in such manner as may be prescribed.] [Inserted by West Bengal Act no. 19 of 2017, dated 17.4.2017.]
