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State of West Bengal - Section
Section 1 in Functions of a Collector in respect of Conversion Cases
1. Notification No. 4296-LR / 1A-05/07 GE(M), dated the 17th September, [2009.] [Published in the Kolkata Gazette, Extraordinay,dated 24.09.2009. ]
In exercise of the power conferred by clause (4) of section 2 of the West Bengal Land Reforms Act, 1955 (West Bengal Act No. 10 of 1956) and in supersession of all earlier notifications on the subject-matter, the Governor is pleased hereby to appoint, with immediate effect, the officers mentioned in column (2) of Table below to discharge the functions of a Collector in respect of the conversion cases i.e. change of area, character or use of land under section 4C of the said Act, within the jurisdiction mentioned in column (3) of the said Table against each of such officers:Table| sl. No. | Officers | Jurisdiction |
| (1) | (2) | (3) |
| 1 | Block Land and Land Reforms Officer | Conversion of agriculture land not exceeding 0.10 acre, fornon-agriculture purpose including homestead as well as forcommercial and industrial purpose and viceversa. |
| 2 | Sub-divisional land and land Reforms Officer | Conversion of agricultural land, exceeding 0.10 acre but notexceeding 1.00 acre, for non agricultural purpose includinghomestead as well as for commercial and industrial purpose andviceversa |
| 3 | District Land and Land Reforms Officer | All other cases not shown in column (3) of serial nos. 1 and 2above. |