Section 24 in West Bengal Land Reforms Rules, 1965.
24. Publication of the draft-record.
(i) After the record-of-rights has been revised or prepared as aforesaid the Revenue Officer shall publish the draft of the record-of-rights as so revised or prepared by placing it for public inspection free of charge, during a period of one month, at such convenient place as he may determine. A public notice shall previously be published in each village, informing the raiyats of the place at which the draft record-of rights of that village will be open to public inspection, the period during which it will be open to such inspection and the last date within which objections may be filed.(ii)Objections to the draft record-of-rights shall be filed and disposed of in the following manner:Blank form of objection in Form No. 9 shall be available free of charge from the Settlement Office and objections shall, as far as practicable, be made in such form. Along with the original objection, the objector shall file a copy or copies of the same with a copy or copies of notices for service on persons who are materially interested in the case and the Revenue Officer shall issue notice informing the objector and all such persons so interested of the date and the place fixed for the hearing of the objection. No objection shall be disposed of without affording the parties materially interested or their representatives an opportunity of being heard:Provided that in any case in which an order is made ex parte against a person, he may, within thirty days from the date of the order, apply to the Revenue Officer for an order to set it aside and if he satisfies the Revenue Officer that the notice of the objection was not duly served on him, or that he.was prevented by any sufficient cause from appearing when the case was called on for hearing, the Revenue Officer shall make an order setting aside the ex parte order as against such person and shall fix another date for proceeding with the case:Provided further that where the ex parte order is of such a nature that it cannot be set aside as against such person only, it may be set aside as against all or any of the other persons also involved in the case.
