Section 5(5) in West Bengal Land Reforms Act, 1955
(5)The Court, the Revenue Officer or the registering officer, as the case may be, shall transmit the notice to the authority referred to in sub-clause (i) of clause (b) of sub-section (1) who shall serve the notices on the co-sharers referred to in sub-section (4) by registered post and shall cause copies of the notice to be affixed on the [plot of land] [Substituted by Act 31 of 2000 w.r.e.f. 7.8.1969 for Holding.] and in the Court house or in the office of the Revenue Officer, or of the registering officer, as the case may be.Explanation.In this section-(a)"transferor", ["transferee"] [inserted by West Bengal Act No. 50 of 1981, w.e.f. 7.8.1969, Calcutta Gazette, dated 24.3.1986.], "purchaser" and "mortgagee" include their successors-in-interest, and(b)"transfer" does not include simple or usufructuary mortgage or mortgage by deposit of title deeds.
