Section 9 in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
9. Notice of restoration of land or of the conversion of the transfer by sale of land into a complete usufructuary mortgage on the landlord. -
Before making an order under sub-section (1) of section 4 restoring any agricultural land to a tenure-holder, raiyat or under-raiyat or an order under sub-section (1) of section 8 converting a transfer by sale of any agricultural land of a tenure-holder, raiyat or under-raiyat into a complete usufructuary mortgage the Collector shall require such tenure-holder, raiyat or under-raiyat to deposit such fee as may be prescribed for the service of a notice of such order in the prescribed form in the case, where such order relates to any agricultural land of a tenure-holder on the landlord of the tenure in which such land is comprised and, in the case where such order relates to any agricultural land of a raiyat or under-raiyat, on the landlord under whom such land is held, and the Collector shall as soon as may be after such order is made cause such notice to be served on such landlord in the prescribed manner, and on receipt of such notice the landlord shall cause his rent roll to be corrected accordingly.
