62. [ Power to State Government to give directions.The State Government may give such directions, not inconsistent with the provisions of this Act, to any Collector, Revenue Officer or prescribed authority under this Act as may appear to the State Government to be necessary for carrying out the purposes of this Act or any rule made thereunder.] [Inserted by West Bengal Act No. 50 of 1981, dated 24.3.1986, w.r.e.f. 7.8.1969.]
