Section 17(7) in West Bengal Land Reforms Rules, 1965.
(7)If the raiyat does not make any such declaration, the payment may be credited against the year or years for which the payment is due] [Rules 17 and 18 substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.].
