Section 14H(4) in West Bengal Land Reforms Rules, 1965.
(4)After holding enquiries under sub-rules (2) and (3), and after holding such further enquiry as he may deem fit, the officer or authority, as the case may be, shall make a decision as to whether the person whose name has been referred to by the Court, is a bargadar or not and shall communicate a signed copy of the said decision to the Court [within three months] [Rule 14H was inserted by Notification No. 416-L-Ref., dated 13th June, 1988, Published in Calcutta Gazette dated 15.7.1988.,].
