Section 14T(3A) in West Bengal Land Reforms Act, 1955
(3A)[ The Revenue Officer may of his own motion and after giving the raiyat an opportunity of being heard, revise an order made under sub-section (3) and determine afresh the extent of land which is to vest in the State under section 14S and take possession of such land:Provided that applications made to the Revenue Officer prior to the commencement of the West Bengal Land Reforms (Amendment) Act, 1978 shall be disposed of by the Revenue Officer in accordance with the provisions of this sub-section.] [Sub-section (3A) was substituted by West Bengal Land Reforms (Amendment) Act, 1978 (West Bengal Act No. 39 of 1978).]
