West Bengal Land Reforms (Prescribed Authority) Rules, 1964
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- Short title.— These rules may be called the West Bengal Land Reforms (Prescribed Authority) Rules, 1964.
- Definitions.— In these rules—
(a) "the Act" means the West Bengal Land Reforms Act, 1955;
(b) "section" means a section of the Act.
- Prescribed authority.— The prescribed authority referred to in section 53 shall be the following officers, namely,—
(i) the Collector, and
(ii) the Additional District Magistrate of a district.
