Section 15(7) in West Bengal Land Reforms Rules, 1965.
(7)Exemption of land revenue as stated in section 24 does not apply in urban areas. In urban areas the revenue shall be calculated for each Khatian in accordance with the provisions of clause (d) to clause (f) of section 23, as it may apply and the revenue so calculated shall be written in appropriate column of the Khatian. In case of finally published Record-of-Right, the revenue so calculated shall constitute the final demand. If the Record-of-Right is not finally published, the revenue so calculated shall be published as per procedure mentioned in sub-rule (2) and finalised the demand as stated in sub-rule (4)] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001 w.e.f. 10.7.2001.]
