Section 287(d) in Police Regulations, Bengal , 1943
(d)In investigating cases of land disputes likely to cause a breach of the peace, the one and only point for determination is to ascertain which party is in actual present possession of the disputed area. In collecting evidence of possession, the investigating officer shall examine people holding or cultivating land in the vicinity and shall note any remarkable feature, such as boundary marks, etc., bearing on the question of possession. It is not necessary to go into documentary evidence, except so far as it throws light on present possession e.g., a very recent Civil Court decree followed by delivery of possession or record-of-rights recently, carried out, etc., may be examined with advantage.
