Section 14G(4) in West Bengal Land Reforms Rules, 1965.
(4)Where possession of a land is taken under sub-rule (3), the amount to which the owner of the land will be entitled, shall be determined in the manner provided in rule 14E, and the amount so determined shall be paid in the manner referred to in rule 14F:Provided that the Assessment Roll shall be prepared and published by the prescribed authority or by an officer authorised by the prescribed authority:Provided further that the Board of Revenue, West Bengal may cancel an Assessment Roll prepared under this rule and may also order de novo preparation and publication of the same.] [Rule 14G was inserted by Notification No. 416-L-Ref., 13th June 1988, published in Calcutta Gazette, dated 15.7A988.]
