Section 6(3A) in West Bengal Estates Acquisition Act, 1953
(3A)[ Land which may be retained under clause (k) or clause (l) of sub-section (1) shall, if necessary, be demarcated in such manner as may be prescribed and shall be specified in an order made in this behalf by a Revenue Officer specially empowered for the purpose by the State Government. [Sub-sections (3A), (3B), (3C) and (3D) Inserted by Section 3(2) of the West Bengal Estates Acquisition (Second Amendment) Act, 1961 (West Bengal Act No. 19 of 1961) (with retrospective effect).]
