Section 44(2) in West Bengal Estates Acquisition Act, 1953
(2)When all such objections have been considered and disposed of according to such rules as the State Government may make in this behalf, the Revenue Officer shall finally frame the record and cause such record to be finally published in the prescribed manner and make a certificate stating the fact of such final publication and the date thereof and shall date and subscribe the same under his name and official designation :[ xxx ][[Proviso omitted by Section 13(2) of the West Bengal Estates Acquisition (Second Amendment) Act, 1961 (West Bengal Act No. 19 of 1961), which read as under :Provided that such final publication shall be made within three years of the date of the order made by the State Government under section 39.]](2a1) [ Separate publication of different parts of draft or final records may be made under sub-section (1) or sub-section (2).][Sub-section (2a1) Inserted by Section 19(2) of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961) (with retrospective effect).]
