Section 6(3D) in West Bengal Estates Acquisition Act, 1953
(3D)Except as otherwise specifically provided in this Act or in the rules made thereunder, the provisions of the Bengal Tenancy Act, 1885 (VIII of 1885) or the Cooch Behar Tenancy Act, 1910 (Cooch Behar Act No. 5 of 1910) shall not apply in the case of any land referred to in sub-section (2).
