Section 14A in West Bengal Land Reforms Rules, 1965.
14A. Manner of inquiry under sub-section (1) of section 14E.
(1)For the purpose of determining whether permission for transfer had been obtained by misrepresentation or fraud the Revenue Officer shall hold such enquiry as he may think necessary, record a memorandum in substance only of evidence that may be adduced by or on behalf of the interested parties, and after giving them an opportunity of being heard, shall give his decision with reasons therefor:[Provided that the Revenue Officer shall dispose of the proceeding within a period of three months from the date of initiation of the inquiry.] [Proviso added by Notification No. 3071-L-Ref., dated 10.7.2001.](2)While making a determination under sub-rule (1) the Revenue Officer shall follow, as nearly as may be, the procedure laid down in the Code of Civil Procedure, 1908 (Act No. 5 of 1908) for the trial of suits, and provisions of the Indian Evidence Act, 1872 (Act No. 1 of 1872).(3)[ An appeal against the order of the Revenue Officer under sub-rule (1), shall lie with the authorities as mentioned in section 54.] [Inserted, ibid.]
