Section 33 in The West Bengal Comprehensive Area Development Act, 1974
33. Notice to be given in case of registration of an instrument for transfer of holding. -
Notwithstanding anything to the contrary contained in the West Bengal Land Reforms Act, 1955, the Registering Officer shall not accept for registration any instrument for transfer of the holding of a raiyat or a share or portion thereof within the area notified under sub-section (2) of section 15, unless there is tendered along with it a notice giving the particulars of the transfer in the prescribed form for transmission to the Corporation.
