Section 14T(8) in West Bengal Land Reforms Act, 1955
(8)[ Notwithstanding anything contained in this Act or in the West Bengal Estates Acquisition Act, 1953 (West Bengal Act No. 1 of 1954) 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 sub-sections (5), (6) and (7) shall operate with retrospective effect from the 5th day of May, 1953.] [Sub-sections (6) to (9) were inserted.by West Bengal Act No. 50 of 1981, dated 24.3.1986.]
