Section 2A(3) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(3)On receipt of such application, the officer or authority appointed under sub-section (1) of section 18 shall, after giving all persons interested in the cultivation of such land an opportunity of being heard, and after making such enquiries as he or it may deem necessary, make an order, under the proviso to section 15A, nominating one of the lawful heirs of the bargadar, who is in a position to cultivate the land personally, to continue the cultivation thereof.
