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State of West Bengal - Section

Section 5B in West Bengal Land Reforms Rules, 1965.

5B. [ Procedure to be followed by Collector under proviso to sub-section (1) of section 4A. — The Collector shall,—

(a)on being satisfied with the fact that the land is not made vulnerable to landslide and degradation, and
(b)after making consultation with and taking approval of the Darjeeling Gorkha Autonomous Hill Council, issue directions regarding the form of cultivation to be adopted by a raiyat on such terms and conditions as the Collector may think fit.]
[Rule 5B inserted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.]