Section 15(5) in West Bengal Estates Acquisition Act, 1953
(5)When cases have been referred to a Compensation Officer under clause (a) or clause (b) of sub-section (4), such Compensation Officer shall prepare a Compensation Assessment Roll in respect of all the intermediaries whose cases have been so referred and publish it in such manner as may be prescribed. The provisions of section 14 shall apply mutatis mutandis to the preparation of such Compensation Assessment Roll.]
