Section 3 in West Bengal Land Reforms Rules, 1965.
3. [ Appointment of prescribed authority. (1) The State Government may, by notification in the Official Gazette, appoint more than one officer or authority to be the prescribed authority in a district or in a part thereof for all or any of the purposes of the Act.
(2)The State Government may appoint, by general or special order, different officers or authorities for hearing and disposing of appeals, transferred to them under sub-section (3) of section 54, arising out of the orders made under the provisions of the Act:Provided that the said officers or authorities shall be superior in rank orposition to the officers or authorities making the orders appealed against.] [Rule 3 substituted by Notification No. 416-L.-Ref., dated 13th June, 1988, published in Calcutta Gazette, dated 15.7.1988.]
