Section 5(3) in West Bengal Land Reforms Rules, 1965.
(3)Every proceedings referred to in sub-rule (1) shall be given a cause number and a register shall be maintained by every prescribed authority showing there the case number, name and address of the raiyat, particulars of the land, area vested and such other remarks as may be considered necessary.] [Rule 5 substituted by Notification No. 416-L-Ref., dated 13th June, 1988, published in Calcutta Gazette, dated 15.7.1988.]
