Section 67 in The West Bengal Non-Agricultural Tenancy Act, 1949
67. Registration of landlords improvements. -
A landlord may, by application to such Revenue Officer as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint in this behalf, register any improvement which he has lawfully made or which has been lawfully made wholly or partly at his expense or which he has assisted a non-agricultural tenant in making.(2)Every such application shall be in the prescribed form and shall contain such particulars and shall be verified in such manner, by local inquiry or otherwise, as may be prescribed.(3)The Revenue Officer receiving the application may reject it if it has not been made within twelve months,-(a)in the case of improvements made before the commencement of this Act, from the commencement of this Act; and(b)in the case of improvements made after the commencement of this Act, from the date of the completion of the work.
