Section 85 in The West Bengal Non-Agricultural Tenancy Act, 1949
85. Bar to application of Act to certain lands and to certain leases. -
Nothing in this Act shall apply to-(a)any land vested in, or in the possession of-(i)a port authority of a major port, or(ii)a railway administration, or(iii)any local authority, or(b)any lease in respect of any forest-rights or rights over fisheries or rights to minerals in any non-agricultural land, or(c)[any land acquired or deemed to have been acquired under the Land Acquisition Act, 1894,] [Clause (c) substituted by W.B. Act 24 of 1953.] or the Defence of India Rules made under the Defence of India Act, 1939, or the Requisitioned Land (Continuance of Powers) Act, 1947, or the West Bengal Land (Requisition and Acquisition) Act, 1948, or the West Bengal Land Development and Planning Act, 1948, or the West Bengal Requisitioned Land (Continuance of Powers) Act, 1951, or the Requisitioning and Acquisition of Immovable Property Act, 1952, or any other law for the time being in force providing for the compulsory acquisition of land, for Government, while such land remains the property of Government, or(d)any land which is required for carrying out any of the provisions of the Calcutta Improvement Act, 1911.
