Section 4B(1) in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
(1)Any person desiring to obtain settlement through lease of any land situated within a Government Township may submit an application to the Administrator, in such form and in such manner as may be prescribed :[Provided that the provisions of sub-sections (1), (2), (3) and (4) shall not come into force until the form of application, and the manner of its submission, have been prescribed.] [Proviso inserted by W.B. Act 19 of 1985 w.e.f. 1.10.1976.]
