Section 14BB in West Bengal Land Reforms Rules, 1965.
14BB. [ Manner of taking possession of vested land under section 14SS. (1) Possession of vested land shall be taken by entering into the land and by making a certificate to the effect that possession has been taken over under section 14SS. The certificate shall be prepared in triplicate. A signed copy of the certificate shall be sent to the Collector and another signed copy shall be handed over to the raiyat, if available at the time of taking over possession. The third signed copy shall be kept in the records relating to vesting of the land.
(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.(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.]
