Section 4(3) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
(3)Where an application made under sub-section (1) is accompanied by a statement verified in the manner prescribed that the proprietor, tenure-holder, raiyat or under-raiyaf who made the transfer of the agricultural land by sale referred to in that sub-section could not have maintained himself or his family except by making such alienation of such land, the Collector shall for the purpose of clause (6) of that sub-section presume such statement to be correct until the contrary is proved.
