Section 20A(4) in West Bengal Land Reforms Rules, 1965.
(4)The deed of settlement shall be as far as possible in Form No. 8A or its equivalent in the Bengali or the Nepali language and shall be executed by the Collector, the [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.], Sub-divisional Magistrate, the Sub-divisional Officer or the [Sub-divisional Land and Land Reforms Officer.] [Substituted by Notification No. 3071-L-Ref, dated 10.7.2001.]
