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[Cites 0, Cited by 0] [Section 14F(5)] [Section 14F] [Entire Act]

State of West Bengal - Subsection

Section 14F(5)(a) in West Bengal Land Reforms Rules, 1965.

(a)The amount payable to the raiyat or the intermediary, as the case may be, shall be drawn from the Treasury by a bill. The bill shall be drawn in the office of the Collector and after it is countersigned by the Collector it shall be handed over to the payee or to his authorised agent, if any, appointed by him either by a registered power of attorney or under a vokalatnama duly executed by him. Where the payment is made to the raiyat himself, he shall be duly identified by a responsible person and the name of the identifier recorded.