Section 6 in The Land Acquisition (West Bengal Amendment) Act, 1997
6. Insertion of new section 54A.
- After section 54 of the principal Act, the following section shall be inserted :-"54A. Act to apply to acquisition of land referred to in sub-sections (3A) and (3B) of section 9. - Save as otherwise provided in sub-section (3A), and sub-section (3B), of section 9, the second proviso to section 11A, and the proviso to sub-section (1A) of section 23, the provisions of this Act shall apply to the acquisition of the land referred to in sub-section (3A), and sub-section (3B), of section 9 mutatis mutandis.".
