Section 61(3) in West Bengal Land Reforms Act, 1955
(3)Nothing in sub-section (1) and sub-section (2) shall be deemed to affect any right which the parties to any dispute may otherwise have against each other.] [Inserted by West Bengal Act No. 50 of 1981, dated 24.3.1986, w.r.e.f. 7.8.1969.]
