Section 5A(16) in West Bengal Land Reforms Rules, 1965.
(16)In respect of every order directing change, conversion or alteration of any land(a)in case of land without having any water body, it has to be specified that such change, conversion or alteration shall take effect from the date of issuance of such order; and(b)in case of land having any water body, it has to be specified that such change, conversion or alteration shall take effect from the date of conversion of water body or from such date as may be stated in such order.][Rule 5A substituted by Notification No. 4297-LR/1A-05/07 GE(M), dated 17th September, 2009, published in Kolkata Gazette, Extraordinary, dated 24.9.2009.]
