Section 14H(2) in West Bengal Land Reforms Rules, 1965.
(2)The officer or authority, as the case may be, shall ascertain if the name of the person under reference is recorded as bargadar in the record-of rights prepared under section 51, or under section 2ID or maintained under section 50, or his name as bargadar has been incorporated in record-of-rights, or he has been given a certificate in accordance with any provision of Schedule A to these rules.
