Section 14BB(3) in West Bengal Land Reforms Rules, 1965.
(3)The requisition under sub-section (3) of section 14SS, where necessary, shall be sent in Form No. 6A to the Officer-in-Charge of the police station within whose jurisdiction the land, possession of which would be taken, is located.Explanation. For the purpose of this rule, a raiyat includes the owner and the lessee of land.] [Rule 14BB, inserted by Notification No. 416-L-Ref., dated 13th June, 1988, published in Calcutta Gazette, dated 15.7.1988.]
