Section 4(1) in The West Bengal Restoration of Alienated Land Act, 1973
(1)Where before the commencement of this Act, [or between the date of such commencement and the date of the commencement of the West Bengal Restoration of Alienated Land (Amendment) Act, 1980] [Words 'or within four years from the date of such commencement' first inserted by W.B. Act 24 of 1978, then the words within third brackets Substituted for the words 'or within four years from the date of such commencement' by W.B. Act 56 of 1980.] a person being the transferor holding not more than 2 hectares of land in the aggregate [on the date of transfer] [Words inserted by W.B. Act 56 of 1980.] transferred the whole or any part of his land by sale to any person being the transferee, then, if -(a)such transfer was made after the expiry of the year 1967 being [* * * *] [Words 'in distress or' omitted by W.B. Act 56 of 1980.] in need of money for the maintenance of himself and his family or for meeting the cost of his cultivation, or(b)such transfer was made after the expiry of the year 1967 with an agreement, written or oral, for reconveyance of the land transferred, to the transferor,the transferor may, [within ten years from the date of commencement of this Act] [Words 'within four years from the date of commencement of this Act' first Substituted for the words 'within two years from the date of commencement of this Act' by W.B. Act 15 of 1975, then the words within third brackets Substituted for the words 'within five years from the date of such transfer or within two years from the date of commencement of this Act, whichever period expires later,' by W.B. Act 56 of 1980.] make an application in the prescribed manner to the Special Officer having jurisdiction in the area in which the land transferred is situate for restoration of such land to him.
