(1)Application for mutation shall be received in the office of the Block Land & Land Reforms Officer by one or two officials who will be entrusted to do the job by the Block Land & Land Reforms Officer depending upon the flow of such applications in that office from time to time. No such application shall be received unless the same is submitted in the proforma as prescribed below which may be either typed or handwritten with requisite application fee and process fee along with the following documents:(a)Photocopy of registered deed of sale or gift or exchange or hebanama or such other transfer document by virtue of which the plot of land is transferred to the applicant concerned.(b)Photocopy of Legal Heir Certificate if the plot of land is transferred by inheritance to the applicant concerned.(c)Photocopies of chain of successive registered deeds of sale or gift or exchange or hebanama or such other transfer documents if the plot of land is transferred to the applicant concerned from the recorded raiyat after such intermediate transfers.(d)Photocopy of rent receipt showing the payment of up-to-date revenue and cesses of the plot of land, in question.(e)Declaration in the Form prescribed below which may be either typed or hand-written with court fee stamp of Rs. 10 affixed on it.(f)Two envelops each with postage stamp worth Rs. 5 affixed on it.The receiving official shall not refuse to receive the mutation application for failure of the applicant concerned to submit the copies of chain deeds in respect of the cases where the plot of land is not transferred directly to the applicant concerned from the recorded raiyat. In case of inheritance, Legal Heir Certificate from Pradhan of the concerned Gram Panchayat or Councillor of the concerned Municipality or Municipal Corporation will also be accepted. Mutation application will be disposed of by the Revenue Officer attached to the office of the Block Land & Land Reforms Officer who is appointed as prescribed authority' under section 50 of the West Bengal Land Reforms Act, 1955.
