Section 14F(9) in West Bengal Land Reforms Rules, 1965.
(9)Notwithstanding anything contained in sub-rules (1) to (8), the State Government may, by notification in the Official Gazette, modify or alter any procedure laid down in sub-rules (1) to (8) and may also, if it thinks necessary, prescribe a new procedure in respect of any matter mentioned in the said sub-rules.Explanation. In this rule,(a)'Collector' includes an Additional Collector and such other officer in a district as may be appointed as Collector by the State Government for the purpose of any provisions of this rule;(b)'intermediary' shall mean an intermediary referred to in section 3A; and(c)raiyat includes lessee of a land.][Rule 14F inserted by Nofitification No. 416-L-Ref., dated 13th June 1988, published in Calcutta Gazette, dated 15.7.1988.]
