Section 53 in West Bengal Estates Acquisition Act, 1953
53. Authorities for the purposes of this Act.
[(1)] [Original section renumbered as sub-section (1) of that section by Section 20 of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960).] There shall be the following authorities for the purposes of this Act, namely :(a)The Board of Revenue;(b)Director of Land Records and Surveys;(c)Settlement Officers;(d)Assistant Settlement Officers;(e)Compensation Officers;(f)Revenue Officers;(ff)[ Officers appointed by the State Government for the purposes of sub-clause (iv) of clause (a) of sub-section (1) of section 16;] [Clause (ff) Inserted by Section 14 of the West Bengal Estates Acquisition (Second Amendment) Act, 1961 (West Bengal Act No. 19 of 1961).](g)Mining Experts for the purposes of sections 32, 33 or 34.](2)[ The State Government may appoint any person as a Compensation Officer or a Revenue Officer or may vest any officer with the powers of a Compensation Officer or a Revenue Officer under this Act.][Sub-section (2) added by Section 20 of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960).]
