Section 18(5) in West Bengal Thika Tenancy (Acquisition and Regulation) Rules, 2004
(5)The records maintained in the office of the Collector of local authority, if any may be consulted for the maintenance, preparation and revision of record-of-rights and a copy of such records may be made available to an interested party, on requisition in this respect and upon payment of such requisite fee as prescribed under rule 23.
