Section 4(9) in The West Bengal Restoration of Alienated Land Act, 1973
(9)[ Notwithstanding anything to the contrary contained in any other law or in any agreement or in any judgment, decree or order of any Court, Tribunal or any other authority, there shall not be any amicable settlement or compromise in respect of any proceeding under this Act other than a settlement or compromise resulting in restoration of transferred land to a transferor and in all such cases the provisions of this Act and the rules made thereunder shall apply.] [Sub-Section (9) inserted by W.B. Act 56 of 1980.]
