Section 14C(4) in West Bengal Land Reforms Rules, 1965.
(4)[ (a) The State Government may, at any time by notification in the Official Gazette, direct every raiyat, and intermediary to submit a return notwithstanding any return having already been submitted under sub-rule (2) or sub-rule (3), in Form No. 7AA for the purpose of determination or redetermination of the ceiling for such raiyat and intermediary. Every raiyat and intermediary shall within thirty days from the date of publication of such notification in the Official Gazette, submit a return in Form No. 7AA in triplicate to the Revenue Officer having jurisdiction in the area in which the lands owned or held by him and by other members of their families, or major portion thereof, are situated:Provided that the State Government may, by notification in the Official Gazette, extend the said time limit by such period, as it may think fit.(b)Where the number of raiyats Or intermediaries or both, as the case may be, in a family is more than one, a consolidated return in Form No. 7AA shall be submitted by the head of the family, or by any other member of the family duly authorised in this behalf by all other members of the family owning land or holding land under lease. No land which has already vested in the State under section 14S shall be shown in the return as land to be retained.(c)in the case of a land comprised in a tea garden, mill, factory or workshop or land used for the purpose of livestock breeding, poultry farming or diary [or township in a planning area as may be permitted to be developed under the West Bengal Town and Country ( Planning and Development) Act, 1979], the raiyat or the lessee, as the case may be, may, if he desires to retain land under section 14Z in excess of the prescribed ceiling for the purpose of the tea garden, mill, factory, workshop, livestock breeding, poultry farming or dairy, [or township in a planning area as may be permitted to be developed under the West Bengal Town and Country (Planning and Development) Act, 1979] [Inserted by Notification No. 3071-L-Ref., dated 10.7.2001 w.e.f. 10.7.2001], as the case may be, submit a memorandum along with the return in Form 7AA to the Revenue Officer concerned stating therein the purpose for which land in excess of the prescribed ceiling is needed. The Revenue Officer shall forward all such returns to the Settlement Officer within whose jurisdiction the land or major portion thereof is situated. The Settlement Officer shall cause such enquiry as he may think necessary to ascertain the actual requirement of land for the purpose for which it is sought to be retained and forward a report with his comments to the State Government for consideration. The State Government, after considering the said report and after causing such further enquiry as may be thought necessary, shall, after giving the raiyat or the lessee, as the case may be, an opportunity of being heard, allow the raiyat or the lessee, as the case may be, to retain so much of such land as in the opinion of the State Government is required for the purpose of the tea garden, mill, factory, workshop, livestock breeding, poultry farming or dairy [or township in a planning area as may be permitted to be developed under the West Bengal Town and Country (Planning and Development) Act, 1979] [Inserted by Notification No. 3071-L-Ref., dated 10.7.2001 w.e.f. 10.7.2001.].Explanation. In this sub-rule. "intermediary" shall mean an intermediary referred to in section 3A of the Act.] [Sub-Rule(4) Inserted by Notificatin No. 416-L-Ref., 13th June 1988, published in Calcutta Gazette, dated 15.7.1988.]
