Section 23 in West Bengal Land Reforms Rules, 1965.
23. Particulars to be recorded.
When an order is made under section 51 for the revision or -preparation of a record-of-rights the particulars to be recorded by the Revenue Officer in the record-of-rights may include, either without or in addition to other particulars, any or all of the following, namely,(a)the name of each person who is a raiyat or occupant of land or who is a bargadar as described in the West Bengal Land Reforms Act, 1955;(b)the situation, class and quantity of the land held by each raiyat, occupant or bargadar;(c)the name of each raiyat's or occupant's landlord;(d)the revenue and cesses payable at the time the record-of-rights is being revised or prepared;(e)the rights and obligations of each raiyat in respect of-(i)the use by him of water for agricultural purposes, whether obtained from a river, jhil, tank or well or any other source of supply, and(ii)the repair and maintenance of appliances for securing a supply of water for the cultivation of the land held by him, whether or not such appliances be situated within the boundaries of such land;(f)the special conditions and incidents, if any, of the tenancy;(g)any right of way or other easement attaching to the land for which a record-of-rights is being revised or prepared;(h)if the land is claimed to be held revenue freewhether or not revenue is actually paid, and, if not paid, whether or not the occupant is entitled to hold the land without payment of revenue and if so entitled, under what authority.
