Section 14F(2) in West Bengal Land Reforms Rules, 1965.
(2)The Collector shall send a notice to the raiyat or the intermediary, as the case may be, to receive payment of the amount determined in the Assessment Roll together with interest. The raiyat or the intermediary, as the case may be, shall be asked to submit within sixty days from the date of service of the notice a statement in writing as to the following particulars:(i)details of his lands and interests in such land which have vested in the State under the Act;(ii)whether he has already received any amount for vesting of any of his lands or interests in land under the Act.
