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State of West Bengal - Section

Section 15 in West Bengal Land Reforms Rules, 1965.

15. [ Manner of determination of revenue under section 23.— (1) In determining revenue payable by a raiyat in respect of lands in rural areas, the Revenue Officer shall ascertain whether the raiyat and his family is exempted from paying revenue under the provisions of section 24. The total quantum of land held by a raiyat and his family who is not exempted under section 24, shall be calculated and thereafter, the amount of revenue payable shall be determined on the basis of the total quantum of land held by a raiyat and his family.

(2)When the revenue of all the raiyats in the Block is so determined, a list shall be prepared in the following format and published in the notice board of the office of the Block Land and Land Reforms Officer and the concerned Revenue Inspector for the purpose of inviting claims and objections within a period of thirty days from the date of publication of such list for filing such claims and objections, if any.Form for Publication of List
Name of raiyat and his address Total number of family members Quantum of land held by theraiyatand hisfamily Mouzas in which the lands are held Total amount of rent determined Remarks
(1) (2) (3) (4) (5) (6)
(3)The claims and objections as received under sub-rule (2) shall be disposed of in a summary way after causing enquiry, if necessary, within a period of sixty days after the expiry of thirty days as mentioned in sub-rule (2).
(4)If no claim and objection has been received within thirty days as mentioned in sub-rule (2), the amount of revenue determined under sub-rule (1) shall be deemed to be the finally determined revenue.
(5)The finally determined revenue as stated in sub-rule (4) shall constitute a demand in respect of the raiyat.
(6)The claims and objections as in sub-rule (2), shall be filed in Form No. 7B.
(7)Exemption of land revenue as stated in section 24 does not apply in urban areas. In urban areas the revenue shall be calculated for each Khatian in accordance with the provisions of clause (d) to clause (f) of section 23, as it may apply and the revenue so calculated shall be written in appropriate column of the Khatian. In case of finally published Record-of-Right, the revenue so calculated shall constitute the final demand. If the Record-of-Right is not finally published, the revenue so calculated shall be published as per procedure mentioned in sub-rule (2) and finalised the demand as stated in sub-rule (4)] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001 w.e.f. 10.7.2001.]