Section 5 in The West Bengal Alienation Of Land (Regulation) Act, 1960.
5. Withholding of sanction. -
The sanction referred to in section 4 may be withheld if-(1)the transferee is, in the opinion of the State Government, unsuitable, or(2)the area proposed to be alienated exceeds such limit as may be prescribed having regard to the availability of land in the locality for the use of the people of the locality, or(3)the proposed alienation is, in the opinion of the State Government, prejudicial to the public interest.
