Section 51A(4) in West Bengal Land Reforms Act, 1955
(4)[ An officer specially empowered by the State Government may, on application within one year, or on his own motion [within thirty-five years] [Substituted the sub-section (4) by West Bengal Act 35 of 1986, published in the Calcutta Gazette, dated 12.5.1989.], from the date of publication of the record-of-rights under sub-section (2), revise an entry in the record finally published in accordance with the provisions of sub-section (2) after the persons interested are given an opportunity of being heard and after recording reasons therefor.]
