Section 51BB in West Bengal Land Reforms Act, 1955
51BB. [ Revision or correction of entry in record-of-rights before or after final publication.An officer specially empowered in this behalf by the State Government may revise or correct any entry in any record-of-rights in respect of a mouza at any stage before or after final publication of such record-of-rights under this Chapter if it is necessary, in his opinion, to do so in pursuance of an order under Chapter IIB or on account of any amendment made in the provisions of this Act:
Provided that no such revision or correction shall be made, except when it is necessary to do so in order to prepare a separate khatian as required under sub-section (5) of section 51 by amalgamating the khatians in respect of a raiyat already prepared or finally published under this Chapter or to correct a bona fide mistake, until a notice has been given to the persons interested to appear and be heard in the matter.] [Inserted by West Bengal Act No. 35 of 1986, published in the Calcutta Gazette, 12.5.1989, w.e.f. 12.5.1989.]
