Section 5(1) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
(1)When the Collector makes an order under sub-section (1) of section 4 restoring any agricultural land to a proprietor, tenure-holder, raiyat or under-raiyat, such order shall be have effect on the 1st day of Baisakh next following the date of the order.
