Section 20(2) in West Bengal Land Reforms Rules, 1965.
(2)The Director of Land Records and Surveys, West Bengal shall prepare detailed guideline in the form of general instruction for the purpose of determination of revenue by the Revenue Officer keeping in view of the provisions of Act and rules made in this regard.] [Rule 20 substituted by Notification No. 3071-L-Ref., dated 10.7.2001, w.e.f. 10.7.2001.]
