Section 15(b) in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
(b)any land, vested under any other law in or in the possession of,(i)the Central Government, or(ii)the State Government, or(iii)a port authority of a major port, or(iv)a railway administration, or(v)a statutory body meant for the development of area like Kolkata Metropolitan Development Authority, Kolkata Municipal Corporation, Howrah Municipal Corporation, Kolkata Improvement Trust, and the Howrah Improvement Trust;
