Section 64(1) in West Bengal Town and Country (Planning and Development) Act, 1979
(1)Where there is t disputed claim as to the ownership of any piece of !and included in an area respect of which the scheme has been published under sub-section (1) of section 61 and any entry in the records or rights or mutation register relevant to such disputed claims is inaccurate or inconclusive, an enquiry may be held on a submission being made by the Development Authority at any time prior to the date of final publication of the scheme under section 70, by such officer as the State Government may appoint for the purpose of deciding who shall be deemed to be owner for the purpose of this Act.
