Section 32 in The West Bengal Non-Agricultural Tenancy Act, 1949
32. Final revision of settlement rent-roll and its confirmation by prescribed Revenue authority. -
(1)When all objections have been disposed of under section 31, the Revenue Officer shall submit the settlement rent-roll to the prescribed Revenue authority for confirmation with a full statement of the grounds for his proposals and a summary of the objections (if any) which he has received.(2)Such authority may confirm the settlement rent-roll with or without amendment or may return it for revision:Provided that no entry shall be amended or omission supplied until reasonable notice has been given to the parties concerned to appear and be heard in the matter.(3)After confirmation by such authority the Revenue Officer shall cause the date of confirmation to be published in the prescribed manner and thereafter the settlement rent-roll shall be open to inspection at such place and times as may be prescribed.
