Section 14G in West Bengal Land Reforms Rules, 1965.
14G. [ Manner of vesting of land of an owner in the State by the prescribed authority under sub-section (2) of section 17. (1) The prescribed authority shall, after holding such enquiry as he may think necessary, serve a notice on the owner of the land setting forth in brief the charges against him and calling upon him to appear before it either personally or through an authorised representative on a date to be specified in the notice for showing cause as to why his land, particulars of which shall be given in the notice, shall not vest in the State under sub-section (2) of section 17. On the date specified in the notice, or on a subsequent date to which the proceedings may be adjourned. the prescribed authority shall, after giving the owner or his authorised representative, if any, an opportunity of being heard, dispose of the case.
(2)The order of the prescribed authority disposing of a case under sub-rule (1) shall contain a concise statement of the fact of the case, the points for determination, the decision thereon and the reasons for such decision. A copy of the order shall be sent to the owner concerned.(3)If in pursuance of an order under sub-rule (1) a land vests in the State, possession of such land shall be taken by the prescribed authority, or by an officer duly authorised by him, in the manner provided in sub-rule (1) of rule 14BB.(4)Where possession of a land is taken under sub-rule (3), the amount to which the owner of the land will be entitled, shall be determined in the manner provided in rule 14E, and the amount so determined shall be paid in the manner referred to in rule 14F:Provided that the Assessment Roll shall be prepared and published by the prescribed authority or by an officer authorised by the prescribed authority:Provided further that the Board of Revenue, West Bengal may cancel an Assessment Roll prepared under this rule and may also order de novo preparation and publication of the same.] [Rule 14G was inserted by Notification No. 416-L-Ref., 13th June 1988, published in Calcutta Gazette, dated 15.7A988.]
