Section 15(3) in West Bengal Estates Acquisition Act, 1953
(3)When an intermediary files a statement under clause (b) of sub-section (1), the Compensation Officer shall forward it to the Collector [ xxx ].[Section 15 Substituted by Section 7 of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960) for original section.]
