50. Maintenance of the record-of-rights.(1)[The prescribed authority] [Substituted, ibid., for the words "The Revenue Officer especially empowered by the State Government in this behalf"] shall maintain up-to-date in the prescribed manner the village IT cord-of-rights by incorporating therein the changes on account of
(a)Mutation of names as a result of transfer or inheritance;(b)partition, exchange, or consolidation of lands comprised in [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.], or establishment of Co-operative Farming Societies;(c)new settlement of lands or 2[plot of land];(d)variation of revenue;(e)alteration in the mode of cultivation, for example by a bargadar, and(f)such other causes as necessitate a change in the record-of- rights.(2)[ For every mouza in any district for which computerisation of land-record has been completed, the original set of finally published record-of-rights prepared under section 51A for such mouza of such district shall be preserved, and a set of computerised print-out of the finally published record of such mouza, duly authenticated by the prescribed authority, shall be taken up for updating and for issue of certified copies through computer. Such computerised record-of-rights, duly authenticated by the prescribed authority, shall be presumed to be correct, and on a par with the original copy of record-of-rights.] [Renumbered and inserted by Act No. 31 of 2000, w.r.e.f. 7.8.1969.][Explanation. - For the purpose of this sub-section, the expression "duly authenticated" includes authentication by affixing digital signature made in accordance with the provisions of section 3 of the Information Technology Act, 2000 (21 of 2000).] [Added by Notification No. West Bengal Act XXIV of 2013 dated 28.1.2014 (w.e.f. 12.2.2014)][CHAPTER VII A] [Chapter VII-A was inserted by West Bengal Act No. 50 of 1981, dated 24.3.1986, w.r.e.f. 7.8.1969.] Preparation or revision of record-of rights
