91. Calcutta Thika Tenancy Act, 1949, and West Bengal Non-Agricultural Tenancy Act, 1949, not to apply.
- Nothing in the Calcutta Thika Tenancy Act, 1949, or in the West Bengal Non-Agricultural Tenancy Act, 1949, shall apply to -(a)any land vested in, or in the possession of, the Board; or(b)any land which is required for carrying out any of the provisions of this Act; or(c)any land held by any tenant under the Board.
