Functions of a Collector in respect of Conversion Cases
Functions of a Collector in respect of Conversion Cases i.e. Change of Area, Character or use of Land under section 4C of West Bengal Land Reforms Act
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- Notification No. 4296-LR / 1A-05/07 GE(M), dated the 17th September, [2009.]— In exercise of the power conferred by clause (4) of section 2 of the West Bengal Land Reforms Act, 1955 (West Bengal Act No. 10 of 1956) and in supersession of all earlier notifications on the subject-matter, the Governor is pleased hereby to appoint, with immediate effect, the officers mentioned in column (2) of Table below to discharge the functions of a Collector in respect of the conversion cases i.e. change of area, character or use of land under section 4C of the said Act, within the jurisdiction mentioned in column (3) of the said Table against each of such officers:
Table
| sl. No. | Officers | Jurisdiction |
| (1) | (2) | (3) |
| 1 | Block Land and Land Reforms Officer | Conversion of agriculture land not exceeding 0.10 acre, for non-agriculture purpose including homestead as well as for commercial and industrial purpose and vice versa. |
| 2 | Sub-divisional land and land Reforms Officer | Conversion of agricultural land, exceeding 0.10 acre but not exceeding 1.00 acre, for non agricultural purpose including homestead as well as for commercial and industrial purpose and vice versa |
| 3 | District Land and Land Reforms Officer | All other cases not shown in column (3) of serial nos. 1 and 2 above. |
