Section 31(1) in The West Bengal Non-Agricultural Tenancy Act, 1949
(1)When an order has been made under section 29 for the preparation of a settlement rent-roll, the Revenue Officer shall prepare such rent-roll in accordance with the provisions of this Chapter and shall cause a draft of it to be published in the prescribed manner and for the prescribed period and shall receive and consider any objections made in regard to any entry therein or omission therefrom during the period of publication and shall dispose of such objections according to such rules as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make.
