Section 5(4) in West Bengal Land Reforms Act, 1955
(4)If the transfer of a portion or share of such a [plot of land] [Substituted by Act 31 of 2000 w.r.e.f. 7.8.1969 for Holding.] be one to which the provisions of section 8 apply, there shall be filed by the transferor or transferee notices giving particulars of the transfer in the prescribed form together with the process fees prescribed for the service thereof on all the co-sharers of the said [plot of land] [Substituted by Act 31 of 2000 w.r.e.f. 7.8.1969 for Holding.] who are not parties to the transfer and for affixing a copy thereof in the office of the registering officer of the Court house or the office of the Revenue Officer, as the case may be, as well as for affixing a copy on the [plot of land] [Substituted by Act 31 of 2000 w.r.e.f. 7.8.1969 for Holding.].
