Section 4C(6) in West Bengal Land Reforms Act, 1955
(6)[ Notwithstanding anything contained in the foregoing provisions of this section, where any plot of land not exceeding 0.03 acre situated in the areas falling within the local limits of any Municipal Corporation or Municipality, or any plot of land not exceeding 0.08 acre situated in the area not falling within the local limits of any Municipal Corporation or Municipality, other than any plot of land having water body of any description or size, has been changed, converted or altered in the area, character or mode of use of such plot of land in violation of the provision of sub-section (2) of section 4C and if the State Government, on the basis of any report of the Collector, is of the opinion that it is necessary to do so in the public interest, the State Government may, by order, authorise the Collector to regularise such change, conversion or alteration in the area, character or mode of use of the said plot of land, other than any plot of land having water body of any description or size, [on payment of such fee depending on the different character or mode of use or size of the plot of land,] [Inserted by West Bengal Act 28 of 2010, w.r.e.f. 7.8.1969.] and in such manner, as may be prescribed.] [[Subsection (5) Substituted, by Act 28 of 2005, w.e.f. 1.12.2005. Before substitution sub-section (5) stood as under:
