Section 15(2) in West Bengal Land Reforms Rules, 1965.

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State of West Bengal - Subsection

Section 15(2) in West Bengal Land Reforms Rules, 1965.

(2)When the revenue of all the raiyats in the Block is so determined, a list shall be prepared in the following format and published in the notice board of the office of the Block Land and Land Reforms Officer and the concerned Revenue Inspector for the purpose of inviting claims and objections within a period of thirty days from the date of publication of such list for filing such claims and objections, if any.Form for Publication of List

Name of raiyat and his address	Total number of family members	Quantum of land held by theraiyatand hisfamily	Mouzas in which the lands are held	Total amount of rent determined	Remarks
(1)	(2)	(3)	(4)	(5)	(6)

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State of West Bengal - Subsection

Section 15(2) in West Bengal Land Reforms Rules, 1965.