Section 9(4) in West Bengal Land Reforms Act, 1955
(4)Where any portion or share of a [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] is transferred to the applicant under sub-section (1), such applicant shall be liable to pay all arrears of revenue in respect of such portion or share of the [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] that may be outstanding on the date of the order.
