Section 4C(2) in West Bengal Land Reforms Act, 1955
(2)On receipt of such application, the Collector may, after making such inquiry as may be prescribed and after giving the applicant or the persons interested in such land or affected in any way an opportunity of being heard, by order in writing either reject the application or direct such change, conversion or alteration, as the case may be, on such terms and conditions as may be prescribed:[Provided that where the application as stated in sub-section (1) relates to permission for change, conversion or alteration of any plot of land having water body of any description or size, the Collector shall not make any order, unless he has made a prior consultation in writing with such appropriate Department of the State Government as may be prescribed and such order of the Collector may, depending on the circumstances of case, include an order for creation of compensatory water body of equal or larger size of such water body which is required to be changed, converted or altered.] [Added by the West Bengal Land Reforms (Amendment) Act, 2005 (West Bengal Act 28 of 2005) vide Notification No. 2331-L, dated 11.11.2005, published in the Kolkata Gazette, Extraordinary, Part III, dated 11.11.2005 (w.e.f. 1.12.2005).]
