Section 14BB(2) in West Bengal Land Reforms Rules, 1965.
(2)Where a portion of a plot vests in the State, the Revenue Officer or the authority who makes the order of vesting, shall determine which portion of the plot has vested, make a sketch map of the plot in triplicate showing the vested portion and area thereof, and take possession of the said vested portion in the manner provided in sub-rule (1). A signed copy of the sketch map shall be sent to the Collector and another signed copy handed over to the raiyat, if available, together with the certificate of possession:Provided that where a plot, a portion of which vests in the State, was held immediate before the date of vesting jointly by two or more raiyats including the raiyat whose undivided share in the plot vests in the State, the Revenue Officer, or the authority who makes the order of vesting, shall give an opportunity of hearing to all the raiyats of the plot before determining which portion of the plot so vested shall be taken possession of.
