Section 9 in The West Bengal Utilisation of Land For Production of Food Crops Act, 1969
9. Release from requisition or extension of the period of requisition.
- After the expiry of the period for which land has been requisitioned under section 3, the Collector may,-(a)release the land from requisition and deliver possession thereof to the person from whom possession was taken, or(b)if he is of opinion that such requisition should continue, by order in writing, extend the period of requisition for such period not extending beyond one agricultural year at a time, as he thinks fit, so, however, that the total period of requisition shall not exceed three agricultural years :Provided that no order extending the period of requisition of any land shall be made without giving the owner, and if such land is in occupation of an occupier, also the occupier, an opportunity of being heard :Provided further that the order for the extension of the period of requisition shall be made before the expiry of the period of requisition.
