52. [ Management of lands.(1) All lands to which this Act applies shall be deemed to have been held under the State on such terms and conditions as may be prescribed.
(2)Any land belonging to the State or land which is at the disposal of the State Government or held under the State by virtue of the provisions of the West Bengal Estates Acquisition Act, 1953 (West Bengal Act i of 1954), or this Act or any other law in force shall, unless the State Government otherwise directs by any general or special order, be managed, in such manner as may be prescribed, by the Collector of the district under whose jurisdiction the lands are situated [subject to the control of the State Government, particularly determination of terms and conditions of lease as may be specified in the lease deed and fixation of annual rent with or without premium.] [Substituted by West Bengal Act No. 50 of 1981, with retrospective effect from 7.8.1969, published in the Calcutta Gazette, dated 24.3.1986.].(3)If the State Government is of opinion that different sets of rules are necessary for the management of different classes or descriptions of lands or lands of different areas, it may make different sets of rules ' under this section.(4)Until rules made under this section come into operation, management of any land covered by this Act shall continue to be made in accordance with the existing law or rules or manual or principles, whichever may apply.]
