Section 10(a) in West Bengal Land Reforms Act, 1955
(a)the right, title and interest of the raiyat and of the transferee or of the person mentioned in sub-section (2) of section 9 who acquires any right, title and interest in the [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969 for the word holding.] shall vest in the raiyat whose application for transfer has been allowed by the Revenue Officer or by the Munsif or, after the commencement of section 8 of the West Bengal Land Reforms (Amendment) Act, 1971 (Act 3 of 1971), by the Additional District Magistrate, or after the commencement of the West Bengal Land Reforms (Amendment) Act, 1972, by the District Judge on appeal:
