51. Revision or preparation of the record-of-rights.
-[(1) The State Government may, in any case if it so thinks fit, make an order directing that record-of-rights in respect of any district or part of a district be revised or prepared by a Revenue Officer in accordance with the provisions of this Chapter and such rules as may be made by the State Government in this behalf.(2)A notification in the Official Gazette of an order under sub-section (1) shall be conclusive evidence that the order has been duly made.(3)When an order is made under sub-section (1), the Revenue Officer shall record in the record-of-rights to be revised or prepared in pursuance of such order, such particulars as may be prescribed.] [Sub-sections (1), (2) and (3) were substituted by the West Bengal Land Reforms (Amendment) Act, 1965 (XVIII of 1965).](4)Omitted by West Bengal Act No. 50 of 1981, w.e.f. 7.8.1969.(5)There shall be a separate khatian for each raiyat and the khatian shall include all lands held by such raiyat in one mauza.
