Section 4(1) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.
(1)If during the period of distress, any person, referred to in this Act as transferor, has transferred any land by sale for any consideration the amount or value of which does not exceed five hundred and fifty rupees, and if-(a)the transferor applies in the prescribed manner to the Collector at any time before the expiry of [the 14th day of February, 1955,] [Words and figures substituted by W.B. Act 3 of 1955.] for the restoration of such land to him, and(b)he satisfies the Collector that he could not have maintained himself or his family except by making such alienation of such land,the Collector shall, after giving the transferee and if such land is in the possession of any person other than the transferee, such other person also, an opportunity of being heard, make an order in writing restoring such land to such transferor and directing such transferor in the manner provided in sub-section (2) to pay in ten annual instalments by such dates as may be specified in the order the amount of such consideration or its value together with interest on such amount at the rate of three and one-eighth per centum per annum from the date of his receipt of such consideration and the amount of any compensation for improvements effected to such land, allowed by the Collector and determined by him in the manner prescribed, less the amount determined in the manner prescribed of the net income from such land of the person in possession of such land as a result of such alienation :Provided that the first of such instalments shall be payable on a date not later than the 1st day of Baisakh next following the date of the order.
