Section 4A(1) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.
(1)The Collector of a district, or any Additional District Magistrate or any Sub-divisional Magistrate appointed to discharge the functions of a Collector under clause (1) of section 2, to whom an application has been made under clause (a) of sub-section (1) of section 4, may dispose of the application himself or may transfer it (or where it has been transferred, re-transfer it) for disposal to any other officer appointed under clause (1) of section 2 for the area in which the land, of which restoration is applied for, is situate].
