Section 31 in The West Bengal Non-Agricultural Tenancy Act, 1949
31. Publication of settlement rent-roll, hearing of objections and confirmation. -
(1)When an order has been made under section 29 for the preparation of a settlement rent-roll, the Revenue Officer shall prepare such rent-roll in accordance with the provisions of this Chapter and shall cause a draft of it to be published in the prescribed manner and for the prescribed period and shall receive and consider any objections made in regard to any entry therein or omission therefrom during the period of publication and shall dispose of such objections according to such rules as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make.(2)The Revenue Officer may, of his own motion or on the application of any party aggrieved, at any time before a settlement rent-roll is submitted to the confirming authority under section 32, revise any entry therein:Provided that no such entry shall be revised until reasonable notice has been given to the parties concerned to appear and be heard in the matter.
