Section 14A(1) in West Bengal Land Reforms Rules, 1965.
(1)For the purpose of determining whether permission for transfer had been obtained by misrepresentation or fraud the Revenue Officer shall hold such enquiry as he may think necessary, record a memorandum in substance only of evidence that may be adduced by or on behalf of the interested parties, and after giving them an opportunity of being heard, shall give his decision with reasons therefor:[Provided that the Revenue Officer shall dispose of the proceeding within a period of three months from the date of initiation of the inquiry.] [Proviso added by Notification No. 3071-L-Ref., dated 10.7.2001.]
