Section 6(2) in The West Bengal Alienation Of Land (Regulation) Act, 1960.
(2)The Collector may, after giving the parties an opportunity of being heard, by order,-(a)direct any person in whose possession or control any land or part of land vested in the State Government under sub-section (1) may be to deliver possession thereof to the State Government.(b)impose on the transferor a penalty which may amount to double the consideration for which such land was alienated, and(c)if, in the opinion of the Collector, there are circumstances justifying a refund of the consideration, if any, paid by the transferee in respect of such land, allow the transferee such refund.
