Section 53(2) in West Bengal Estates Acquisition Act, 1953
(2)[ The State Government may appoint any person as a Compensation Officer or a Revenue Officer or may vest any officer with the powers of a Compensation Officer or a Revenue Officer under this Act.][Sub-section (2) added by Section 20 of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960).]
