Section 20A(3a) in West Bengal Land Reforms Rules, 1965.
(3a)For the purpose of such settlement the Collector or the [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] or the Sub-divisional Officer may consider the recommendations of the Bon-o-Bhumi-Sanskar Sthayee Samities as have already been set up or as may hereinafter.be set up at the block level under orders of the Board of Revenue:Provided that, for reasons to be recorded in writing, the Collector or the [District Land and Land Reforms Officer] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.] or the Sub-divisional Officer may dispense with or disregard such recommendation or refer any case back to the committee for reconsideration.
