Section 4 in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
4. Jurisdiction of officers or authorities.
The officer or authority referred to in sub-section (1) or sub-section (2) of section 17 or sub-section (1) of section 18 or sub-section (2) of section 20 shall exercise jurisdiction over such areas as may be specified by the State Government.
