Section 20A(3b) in West Bengal Land Reforms Rules, 1965.
(3b)[ (i) The Collector or the [District Land and Land Reforms Officer] [Sub-rule (3b) was inserted by Notification No. 2146-L-Ref., dated 1.6.1979.] or the Sub-divisional Officer, within whose jurisdiction the land is situated, shall deliver possession of the land to the person with whom it has been settled, and if necessary after evicting the person in actual occupation of such land in the manner laid down in sub-section (3) of section 49:Provided that the person aggrieved by such eviction may within thirty days from the date of eviction, make an application for restoration of possession before the Collector or the [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] or the Sub-divisional Officer, under whose order he was evicted, on the ground that he was entitled to maintain his possession as against the person with whom possession had been delivered.(ii)The Collector or [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] or the Sub-divisional Officer, as the case may be, shall within fifteen days from the date of such application, hear both the parties after affording them opportunity to adduce evidence, in support of their respective claims and upon consideration of the evidence that may be adduced, shall record his findings on the dispute. If he finds that the person evicted had the right to possession of the land against the person with whom the land had been settled, he shall forthwith direct restoration of possession of the land to the applicant. In case he finds otherwise, he shall forthwith dismiss the application.(iii)Such order of the Collector or [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] or the Sub-divisional Officer, as the case may be, shall be final.]
