Section 5(2) in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
(2)Notwithstanding anything contained in section 4, the Collector may, on his own motion, make any inquiry referred to in sub-section (1):Provided that no such inquiry shall be started after the expiry of [five years] [Words substitutes for the words 'two years' by W.B. Act 34 of 1972.] from the date of coming into force of this Act.
