Section 18 in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
18. Manner of maintenance, preparation and revision of record of-rights under section 23.
(1) Subject to the provision of the Act and these rules, the provisions of the West Bengal Land Reforms Act, 1955 (West Bengal Act No. 10 of 1956), as amended from time to time, relating to the maintenance, preparation and revision of record-of-rights shall apply, mutatis mutandis, for the purposes of this Act.(2)On receiving any application or otherwise, the Controller may, after giving an opportunity of being heard to all concerned and if necessary, by conducting an on-the-spot enquiry, make a change in the record-of rights on account of mutation or substitution of names as a result of transfer under sub-section (4) of section 5 or inheritance or partition of the holdings or consolidation or forfeiture of interests of thika tenant or resumption or settlement under section 25 or otherwise.(3)A fee for Rs. 10/- (Rupees ten) shall be payable along with every application for change in the record-of-rights.(4)Such change in the record-of-rights shall be informed by the person in whose favour the change has been effected to the local authority and the Collector of the area for necessary correction in their respective records.(5)The records maintained in the office of the Collector of local authority, if any may be consulted for the maintenance, preparation and revision of record-of-rights and a copy of such records may be made available to an interested party, on requisition in this respect and upon payment of such requisite fee as prescribed under rule 23.
