Section 13(2) in The Bengal Agricultural And Sanitary Improvement Act, 1920
(2)When the cost or part thereof is to be recovered from the land-plords and tenants of the local area, the Collector may direct the preparation, or revision, as the case may be, of a record-of-rights of the local area in accordance with the provisions of Chapter X of the Bengal Tenancy Act, 1885, in so far as the same may be applicable.
