Section 2A in West Bengal Land Reforms Rules, 1965.
2A. [ Determination of the area of locality for the purpose of sub-section (8) of section 2. For the purpose of sub-section (8) of section 2 of the Act, "locality" shall include an area situated within a radius of eight kilometres measured from the north-west corner of the land owned by a person:
Provided that if such land is beyond eight kilometres from the residence of such person or any member of his family but the area of the mouza in which such land is situated is within eight kilometres from such residence, shall be deemed to be within such locality.] [Inserted by Notification No. 3468-L-Ref., 20-R-4/78, dated 25.9.1978.]
