Section 14T(5) in West Bengal Land Reforms Act, 1955
(5)[ The Revenue Officer, on his own motion or upon any information, may, after giving the persons interested an opportunity of being heard, enquire and decide any question of benami in relation to any land and any question of title incidental thereto or any interest therein or any matter of transaction made, on being satisfied that such enquiry and decision are necessary for the purpose of preparation, correction or revision of record-of-rights and all matters incidental or consequential thereto or detection and vesting of surplus land over the ceiling area.] [Sub-section (5) was substituted by West Bengal Act No. 35 of 1986, published in the Calcutta Gazette, dated 12.5.1989.]
