Section 31 in West Bengal Land Reforms Rules, 1965.
31. Manner of granting copies of records.
The rules in the Bengal Records Manual shall be followed in the matter of granting copies of records :Provided that in the case of appeals filed before a [Civil Judge (Junior Division)] [Substituted by Notification No. 3071-L-Ref., dated 10.7.2001.] under sub-section (6) of section 9 or before special Judge under sub-section (5) of section 51A, the procedure laid down in the High Court Civil Rules and Orders in respect of such matters shall be followed.
