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[Cites 0, Cited by 0] [Section 14C(4)] [Section 14C] [Entire Act]

State of West Bengal - Subsection

Section 14C(4)(c) in West Bengal Land Reforms Rules, 1965.

(c)in the case of a land comprised in a tea garden, mill, factory or workshop or land used for the purpose of livestock breeding, poultry farming or diary [or township in a planning area as may be permitted to be developed under the West Bengal Town and Country ( Planning and Development) Act, 1979], the raiyat or the lessee, as the case may be, may, if he desires to retain land under section 14Z in excess of the prescribed ceiling for the purpose of the tea garden, mill, factory, workshop, livestock breeding, poultry farming or dairy, [or township in a planning area as may be permitted to be developed under the West Bengal Town and Country (Planning and Development) Act, 1979] [Inserted by Notification No. 3071-L-Ref., dated 10.7.2001 w.e.f. 10.7.2001], as the case may be, submit a memorandum along with the return in Form 7AA to the Revenue Officer concerned stating therein the purpose for which land in excess of the prescribed ceiling is needed. The Revenue Officer shall forward all such returns to the Settlement Officer within whose jurisdiction the land or major portion thereof is situated. The Settlement Officer shall cause such enquiry as he may think necessary to ascertain the actual requirement of land for the purpose for which it is sought to be retained and forward a report with his comments to the State Government for consideration. The State Government, after considering the said report and after causing such further enquiry as may be thought necessary, shall, after giving the raiyat or the lessee, as the case may be, an opportunity of being heard, allow the raiyat or the lessee, as the case may be, to retain so much of such land as in the opinion of the State Government is required for the purpose of the tea garden, mill, factory, workshop, livestock breeding, poultry farming or dairy [or township in a planning area as may be permitted to be developed under the West Bengal Town and Country (Planning and Development) Act, 1979] [Inserted by Notification No. 3071-L-Ref., dated 10.7.2001 w.e.f. 10.7.2001.].