Section 14F(3) in West Bengal Land Reforms Rules, 1965.
(3)Where the raiyat or the intermediary, as the case may be, is found to have already received an amount for vesting of his lands or for vesting of any interests in land under the Act or where lands or rights and interests in lands other than those shown in the Assessment Roll are found to have vested under the Act, or where any mistake is detected in determination of the amount in the Assessment Roll, the Collector shall return the Assessment Roll with a report to the Revenue Officer from whom the same was received. The Revenue Officer in all such cases, after holding such enquiry as he may think necessary and after hearing the raiyat or the intermediary, as the case may be, send the Assessment Roll with a report to the Settlement Officer for necessary order.
