Section 12(2) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(2)The records of appeals referred to in sub-rule (1) shall consist of two files to be styled and marked, respectively, File B and File C of which(i)File B shall contain,(a)table of contents, (b) order sheets, (c) memorandum of appeal together with any schedule annexed thereto, (d) counter petition, if any, (e) memorandum of the points for decision, (f) decision upon which preliminary order, if any, is founded and such order with further direction if any given, (g) evidence in appeal.(ii)File C shall contain all other papers.
