Section 9(2) in West Bengal Estates Acquisition Act, 1953
(2)The State Government may grant or refuse such application as it thinks fit [but no such application shall be granted if made after the expiry of twelve months from the date of vesting unless the intermediary makes an agreement in writing referred to in the proviso to sub-section (1) of section 7].[Added by Section 6(b), ibid (with retrospective effect).]
