Section 4(4b) in The West Bengal Restoration of Alienated Land Act, 1973
(4b)[ The Block Development Officer may, on his own motion or on an application made by a transferor or a transferee, for reasons to be recorded in writing, transfer any application made under sub-section (1) from one Special Officer other than himself to another Special Officer or withdraw such application for disposal by himself.] [Sub-sections (4a) and (4b) inserted by W.B. Act 56 of 1980.]
