Section 14I(2) in West Bengal Land Reforms Rules, 1965.
(2)The State Government may, at any time, by notification in the Official Gazette, direct that names of bargadars in a district, or in a part thereof, shall be entered in the record-of-rights by such officers, in such manner and after holding such enquiry as may be specified in the said notification] [Rule 14-I was inserted by Notification No. 416-L-Ref., dated 13th June, 1988, published in Calcutta Gazette, dated 15.7.1988.].
