Section 20B(5) in West Bengal Land Reforms Act, 1955
(5)Any contravention of the provisions of sub-section (3) or sub-section (4) shall be an offence punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.[Provided that subject to the payment of compensation by a transferee to a bargadar under the Land Acquisition Act, 1894 (1 of 1894), and the rules made thereunder, nothing in this sub-section shall apply to any land intended to be utilised for any of the purposes referred to in the first proviso to section 14Y.] [Inserted by Act 31 of 2000, w.e.f. 27.8.1996.]
