Section 14B in West Bengal Land Reforms Rules, 1965.
14B. [ Manner of determination of questions as to whether any land is or is not within an irrigated area under sub-section (1) of section 14N. The prescribed authority shall hold such enquiry as he may think necessary, record a memorandum of such enquiry and after giving the raiyat a reasonable opportunity of being heard, shall give his decision with reasons therefor.] [Substituted by Notification No. 3396-L-Ref., 2A-11/78, dated 18.9.1978.]
