Section 011 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
011.
[Passed by the West Bengal Legislature][Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 12th December, 1997.]An Act to provide for the setting up of a Land Reforms and Tenancy Tribunal in pursuance of Article 3238 of the Constitution of India and for the adjudication and trial by such Tribunal of disputes, claims, objections and applications relating to, or arising out of, land reforms or tenancy in land and other matters under a specified Act and for matters connected therewith or incidental thereto.Whereas it is expedient to provide for the setting up of a Land Reforms and Tenancy Tribunal and for adjudication and trial by such Tribunal of disputes, claims, objections and applications relating to, or arising out of, land reforms or tenancy in land and other matters under a specified Act and for the exclusion of the jurisdiction of all courts except a Division Bench of the High Court exercising writ jurisdiction under Articles 226 and 227 of the Constitution of India and the Supreme Court of India in adjudication and trial of such disputes, claims, objections and applications and for matters con-nected therewith or incidental thereto;It is hereby enacted, as follows :
