Section 15A in West Bengal Estates Acquisition Act, 1953
15A. [ Filing and disposal of objections to Compensation Assessment Roll prepared under sub-section (5) of section 15.[An intermediary may, within three months] [Section 15A Inserted by Section 8 of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960).] of the publication of the Compensation Assessment Roll referred to in sub-section (5) of section 15, [ xxx ] [The words "an intermediary may" omitted by Section 7(2), ibid.] file before the Compensation Officer an objection in writing in respect of any entry therein or any omission therefrom relating to his estates, interests or income and the Compensation Officer shall [thereupon] [Inserted by Section 7(3), ibid.] hear and dispose of such objection according to such procedure as may be prescribed.]
