Section 28A in West Bengal Land Reforms Rules, 1965.
28A. [ Management of land and estate belonging to the State Government in accordance with sub-section (2) of section 52. Without prejudice to the provisions elsewhere contained in these rules, all lands and all interests therein belonging to the State Government shall be managed and shall be deemed to have been managed by the Collector of the district under whose jurisdiction the lands are situated in accordance with the West Bengal Land and Land Reforms Manual, 1991, published by the Board of Revenue, West Bengal, being the rules for the time being in force for the management of Government lands and estates subject to such directions, as may, by general or special order, be issued from time to time by the State Government in this behalf:
Provided that the State Government may entrust' the management of a land belonging to it in any area to a local body or to an authority constituted by or under any law for the time being in force on such terms and conditions as the State Government may specify from time to time.] [Rule 28A was inserted by Notification No. 416-L-Ref., 13th June, 1988, published in Calcutta Gazette, dated, 15.7.1988.]
