Section 4A in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.
4A. [ Power of transfer and validation. - [Section 4A inserted by W.B. Act 3 of 1955.]
(1)The Collector of a district, or any Additional District Magistrate or any Sub-divisional Magistrate appointed to discharge the functions of a Collector under clause (1) of section 2, to whom an application has been made under clause (a) of sub-section (1) of section 4, may dispose of the application himself or may transfer it (or where it has been transferred, re-transfer it) for disposal to any other officer appointed under clause (1) of section 2 for the area in which the land, of which restoration is applied for, is situate].(2)Every application made under clause (a) of sub-section (1) of section 4, purported to have been transferred (or re-transferred) before the commencement of this Act by the Collector of a district or an Additional District Magistrate or a Sub-divisional Magistrate appointed under clause (1) of section 2, to any other officer appointed under that clause shall be deemed to have been validly transferred (or validly re-transferred) under sub-section (1) for disposal by such officer.
