Nothing in this Act shall apply to-(a)Government lands,(b)any land vested in or in the possession of(i)the State Government,(ii)a port authority of a major port, or(iii)a railway administration, or(iv)a local authority, or(c)any land which is required for carrying out any of the provisions of the Calcutta Improvement Act, 1911 (Bengal Act No. 5 of 1911).
