Section 14FF in West Bengal Land Reforms Rules, 1965.
14FF. [ Procedure for implementation of sub-section (2) of section 14Z. All cases initiated under sub-section (2) of section 14Z, shall be forwarded by the District Land and Land Reforms Officer and Settlement Officer or Collector, as the case may be, to the Director of Land Records and Surveys, West Bengal. The Director of Land Records and Surveys, West Bengal shall examine each and every case including the land use map prepared for the purpose and Schedule of land appended with the case record, record his finding and forward such case record to the State Government for final consideration.] [Inserted by Notification No. 3071-L-Ref. dated 10.7.2001.]
