Section 9A(2) in The West Bengal Non-Agricultural Tenancy Act, 1949
(2)If the Collector, on his own motion or on application made to him in that behalf, after giving the parties concerned an opportunity of being heard and after making such enquiry as may be considered necessary is satisfied that a transfer of any land has been made in contravention of the provisions of sub-section (1), he may, by order in writing, annul the transfer or both the settlement and the transfer, as may be deemed necessary.Explanation.- For the purposes of this section, bank means a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 and includes the State Bank of India constituted under the State Bank of India Act, 1955, a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959, a corresponding new bank as defined in clause (d) of section 2 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970, a Regional Rural Bank established under the Regional Rural Banks Act, 1976, a banking institution notified by the Central Government under section 51 of the Banking Regulation Act, 1949 and also includes any other financial institution which may be notified in this behalf by the State Government.
