Section 6(4) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(4)[ Any officer or authority proceeding to dispose of such application shall, after making such inquiry including on-the-spot inquiry and inspection as he deem fit, and after giving the parties concerned an opportunity of being heard, dispose of.the application on a date to be fixed by him for consideration thereof.Explanation. In disposing of the application the officer or authority concerned shall be entitled to act on the findings arrived at by him as a result of such enquiry including on-the-spot enquiry or inspection.] [Sub-rule (4) of Rule 6 has been substituted by notification No. 3191L. Ref./20R-12/81. dated 31.11.1981.]
