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State of West Bengal - Section

Section 27 in The West Bengal Non-Agricultural Tenancy Act, 1949

27. Revision or preparation of record-of-rights.-

(1)The State Government may, if it so thinks fit, make an order directing that a survey be made and the record-of-rights be revised or prepared by a Revenue Officer in respect of all non-agricultural lands in any district or part thereof in accordance with such rules as may be made by the State Government in this behalf.
(2)When an order is made under sub-section (1), the Revenue Officer shall record, in the record-of-rights to be revised or prepared in pursuance of the order, such particulars as may be prescribed.
Section 28 and 28A substituted for original section 28 by W.B. Act 8 of 1974. Previous section 28 was as under :-28. Applicability of the provisions of Chapter X of the Bengal Tenancy Act, 1885.- When an order under section 27 has been made,-(a) the particulars to be recorded shall be specified in the order and may include, either without or in addition to other particulars, any of those particulars specified in section 102 of the Bengal Tenancy Act, 1885.(b) subject to any rules made under this Act, all the provisions of Chapter X of the Bengal Tenancy Act, 1885, and the rules made thereunder shall, in so far as they are not inconsistent with the provisions of this Act, apply as if such order is an order made under section 101 of the said Act In respect of lands used for purposes connected with agriculture or horticulture.