Section 28(3) in West Bengal Land Reforms Rules, 1965.
(3)Notwithstanding anything contained in sub-rules (1) and (2), the State Government may, from time to time, by notification in the Official Gazette, prescribe such other terms and conditions as it may think fit on which a raiyat shall hold land under the Act.] [Rule 28 was substituted by Notification No. 416-L-Ref., 13th June, 1988, published in Calcutta Gazette, dated 15.7.1988.]
