Section 22 in West Bengal Land Reforms Rules, 1965.
22. Procedure for revising or preparing record-of-rights under Chapter VII.
When an order has been made under section 51 directing that a record-of-rights be revised or prepared in respect of a district or part of a district, the record-of-rights of such district or part thereof shall be revised or prepared in the manner laid down in Schedule A appended to these rules.
