Section 4(1) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
(1)If on or after the 1st January, 1943, and before the 1st January, 1944, a proprietor, tenure-holder, raiyat or under-raiyat has transferred any agricultural land by sale for any consideration the amount or value of which does not exceed two hundred and fifty rupees, and if-(a)he applies in the prescribed manner to the Collector at any time before the 25th day of December, 1945, for the restoration of such land to him, and(b)he satisfies the Collector that he could not have maintained himself or his family except by making such alienation of such land.the Collector shall, after giving the transferee and if such land is in the possession of any person other than the transferee, such other person also an opportunity of being heard, make an order in writing restoring such land to such proprietor, tenure-holder, raiyat or under-ratyat, as the case may be, and directing such proprietor, tenure-holder, raiyat or under-ratyaf in he manner provided in sub-section (2) to pay in ten annual instalments by such dates as may be specified in the order the amount of such consideration or its value together with interest on such amount at the rate of three and one-eight per centurm per annum from the dae of his receipt of such consideration and the amount of any compensation for improvements effected to such land, allowed by the Collector and determined by him in the manner prescribed, less the amount determined in the manner prescribed of the net income from such land of the person in possession of such land as a result of such alienation:Provided that the first of such instalments shall be payable on a date not later than the 1st day of Baishkh next following the date of the order.
