Section 6(5a) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(5a)In determining any question under sub-section (2) of section 18 as to whether a person is bargadar or not the officer or authority shall take into account along with other evidences, the entries, if any, made in this regard in the existing record-of-rights and where the record-of-rights is under preparation or revision, the entries, if any, made in the draft record in course of such preparation or revision.
