Section 16 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
16. Bar to application of Act to certain lands. -
Nothing in this Act shall apply to-(a)Government lands,(b)any land vested in or in the possession of-(i)the State Government,(ii)a port authority of a major port, or(iii)a railway administration, or(iv)a local authority, or(c)any land which is required for carrying out any of the provisions of the Calcutta Improvement Act, 1911.
