Section 52(2) in West Bengal Land Reforms Act, 1955
(2)Any land belonging to the State or land which is at the disposal of the State Government or held under the State by virtue of the provisions of the West Bengal Estates Acquisition Act, 1953 (West Bengal Act i of 1954), or this Act or any other law in force shall, unless the State Government otherwise directs by any general or special order, be managed, in such manner as may be prescribed, by the Collector of the district under whose jurisdiction the lands are situated [subject to the control of the State Government, particularly determination of terms and conditions of lease as may be specified in the lease deed and fixation of annual rent with or without premium.] [Substituted by West Bengal Act No. 50 of 1981, with retrospective effect from 7.8.1969, published in the Calcutta Gazette, dated 24.3.1986.].
