Section 15 in West Bengal Estates Acquisition Act, 1953
15. [ Filing and disposal of objections to Compensation Assessment Roll prepared under section 14, and preparation of roll in respect of intermediaries having interests in more than one area.(1) Within one month of the publication of the Compensation Assessment Roll under section 14
(a)an intermediary may file before the Compensation Officer an objection in writing in the prescribed form in respect of any entry therein, or any omission therefrom relating to his estates, interests or income;(b)an intermediary having estates or interests in any other area or areas shall submit to the Compensation Officer a statement in the prescribed form containing particulars of all his estates and interests wherever situated and the income therefrom.(2)The Compensation Officer shall, except in a case where an intermediary has filed a statement under clause (b) of sub-section (1), hear and dispose of any objection filed under clause (a) of the said sub-section according to such procedure as may be prescribed.(3)When an intermediary files a statement under clause (b) of sub-section (1), the Compensation Officer shall forward it to the Collector [ xxx ].[Section 15 Substituted by Section 7 of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960) for original section.](4)On receipt of any statement forwarded to him under sub-section (3), the Collector shall(a)refer the case to such Compensation Officer as may be specially [appointed] [For Notification relating to special appointment of Compensation Officers for the purpose of section 15(4)(a) and (b) of the Act, see Notification No. 1718L. Ref., dated the 19th November, 1960. published in the Calcutta Gazette, Extraordinary of 1960, Part I, page 3034.] by the State Government in this behalf for assessment of compensation when it appears from the statement that all the estates and interests of the intermediary are situated within the district;(b)refer the case to such Compensation Officer as may be specially [appointed] [For Notification relating to special appointment of Compensation Officers for the purpose of section 15(4)(a) and (b) of the Act, see Notification No. 1718L. Ref., dated the 19th November, 1960. published in the Calcutta Gazette, Extraordinary of 1960, Part I, page 3034.] by the State Government in this behalf for assessment of compensation when it appears from the statement that the estates and interests of the intermediary are situated in more than one district.(5)When cases have been referred to a Compensation Officer under clause (a) or clause (b) of sub-section (4), such Compensation Officer shall prepare a Compensation Assessment Roll in respect of all the intermediaries whose cases have been so referred and publish it in such manner as may be prescribed. The provisions of section 14 shall apply mutatis mutandis to the preparation of such Compensation Assessment Roll.]
