Section 4B in The West Bengal Government Townships (Extension of Civic Amenities) Act, 1975
4B. Lease of land within a Government Township.
(1)Any person desiring to obtain settlement through lease of any land situated within a Government Township may submit an application to the Administrator, in such form and in such manner as may be prescribed :[Provided that the provisions of sub-sections (1), (2), (3) and (4) shall not come into force until the form of application, and the manner of its submission, have been prescribed.] [Proviso inserted by W.B. Act 19 of 1985 w.e.f. 1.10.1976.](2)On receipt of such application the Administrator shall, after making such enquiry as he considers necessary, either grant or refuse to grant the same:Provided that the Administrator shall, while refusing to grant an application, record the reasons for doing so.(3)Any person who is aggrieved by an order of the Administrator under sub-section (2) may, within such period as may be prescribed, prefer an appeal to the State Government and the State Government shall pass such order upon such appeal as it considers necessary.(4)No further appeal shall lie against the order passed by the State Government under sub-section (3).(5)[ Nothing in sub-sections (1), (2), (3) and (4) shall apply or shall be deemed to have applied to any lease of land situated within a Government Township which has been granted, or shall apply to any such lease which may hereafter be granted, by the State Government on an application made to it or on its own motion.] [Sub-Section (5) inserted by W.B. Act 19 of 1985 w.e.f. 1.10.1976.]
