Section 6(6) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(6)In disposing of such application, the officer or authority shall only make a summary record of the essential facts disclosed in the hearing on which evidence has been taken and the order is based. The order shall contain a concise statement of the dispute, the points for determination and the decisions thereon together with the reason for the decisions. The order shall specify the date or dates fixed by the officer or authority for division of the produce and also the date or dates for threshing of the produce, if any, fixed by the officer or authority.
