Section 25 in West Bengal Land Reforms Rules, 1965.
25. Procedure for final publication of record-of-rights.
After the objections, if any, preferred under rule 24 have been considered and disposed of by the Revenue Officer, he shall, finally prepare the record-of-rights and cause such record to be finally published by placing it for public inspection, free of charge, during a period of not less than one month at such convenient place as he may determine and cause a public notice to be given to that effect in each village to which the record-of-rights relates stating the place where it will be open to such inspection.
