Section 2(r) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(r)"specified Act" means(i)the West Bengal Estate Acquisition Act, 1953; or(ii)the West Bengal Land Reforms Act, 1955; or(iia)[ the West Bengal Restoration of Alienated Land Act, 1973; or] [Inserted by the West Bengal Act 7 of 2001 (w.r.e.f. 3.8.1998).](iii)[ xxx ] [[Omitted by West Bengal Land Reforms and Tenancy Tribunal (Amendment) Act, 2005 (West Bengal Act 10 of 2005) (w.r.e.f. 1.3.2005) for the following:(ii)the Calcutta thika Tenancy (Acquisition and Regulation) Act, 1981; or.]](iv)the West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fisherman Act, 1975; or](v)[ xxx ] [Omitted the words the West Bengal Land Holding Revenue Act, 1979; by the West Bengal Act 5 of 2002 (w.e.f. 13.4.2001).](vi)[ the West Bengal Premises Tenancy Act, 1997 (only against final order of the Controller);] [[Substituted by West Bengal Act 32 of 2010:
