Section 20B in West Bengal Land Reforms Rules, 1965.
20B. Making of enquiry under ,sub-section (2) of section 49.
(1) As soon as an application or information is received by the Revenue Officer that settlement of any land has been obtained by any person under sub-section (1) of section 49 by practising fraud or misrepresentation, or that a transfer of land has been made in contravention of the provisions of sub-section (1A) of section 49 he shall have a case started, call for the connected records and pass orders for local enquiry. The Revenue Officer may himself make such enquiry or cause it to be made by such officer not below the rank of an officer of the West Bengal Subordinate Land Revenue Service, Grade I.(2)The Revenue Officer shall, unless the case is summarily rejected, fix a date for consideration of the case and of the report of the local enquiry, if any, and after giving all persons interested, an opportunity of being heard and after considering such evidence as may be produced, make a summary record of the facts disclosed in the hearing and his decisions in the case.
