Section 25(3A) in West Bengal Estates Acquisition Act, 1953
(3A)[ If an intermediary executes any instrument purporting to transfer any Khas land which he has not retained under sub-section (1) of section 6 to any person and puts such person in possession of such land at any time before the payment of the compensation under section 23 to him, then, without prejudice to its right to recover possession of such land from such person, the State Government may, by order made in this behalf, direct that such intermediary shall forfeit such part of the compensation payable to him as may be specified in the order.
