Section 14E(5) in West Bengal Land Reforms Rules, 1965.
(5)Notwithstanding anything contained in sub-rules (1) to (4) of this rule,(a)the State Government may, by notification in Official Gazette, change any procedure laid down or any form prescribed in sub-rules (1) to (4) and may prescribe new procedure or form for the purpose of preparation and publication of Assessment Rolls; and(b)the Board of Revenue, West Bengal, may prescribe such registers and forms as it may think necessary, for the purpose of preparation and publication of Assessment Rolls and may change or modify any register already prescribed.Explanation. In this rule,(a)'intermediary' shall mean an intermediary referred to in section 3A, and(b)raiyat' includes lessee of a land.][Rule 14E substituted by Notification No. 416-L-Ref, dated 13th June, 1988, published it Calcutta Gazette, dated 15.7.1988.]
