Section 2(4) in The West Bengal Restoration of Alienated Land Act, 1973
(4)[ "Special Officer" means a Block Development Officer and includes any other officer (not superior in rank to a Block Development Officer) appointed by the Commissioner of a Division to discharge within the Division the functions of a Special Officer under this Act.] [[Clause (4) first Substituted by W.B. Act 1 of 1975, then again Substituted by W.B. Act 56 of 1980, which was earlier as under :-'(4) 'Special officer' means an officer not below the rank of a Sub-Deputy Collector appointed by the State Government to discharge the functions of a Special Officer under this Act.'.]]
