Section 3(5) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(5)Intimation of deposit, referred to in clause (b) of sub-section (5) of section 16, shall be(a)in Form D, and(b)sent by registered post by the officer or authority receiving such deposit. (5A) Intimation of revenue deposit, referred to in sub-section (6) of section 16, shall be in Form E and sent by registered post.
