Section 14F(8) in West Bengal Land Reforms Rules, 1965.
(8)The Board of Revenue, West Bengal, may specify forms and registers for any of the following purposes:(i)Register mentioned in sub-rule (1),(ii)Notice mentioned in sub-rule (2),(iii)Bill mentioned in clause (a) of sub-rule (5),(iv)Register of Assessment Rolls consigned to the District Record Room mentioned in sub-rule (6),(v)Any other register, notice or form as the Board of Revenue may think necessary.
