Section 20B(2) in West Bengal Land Reforms Act, 1955
(2)On receipt of such information [or on his own motion] [Inserted, ibid.] such officer or authority shall issue a notice, in the prescribed form, to the bargadar, and after giving the bargadar and the person whose land was cultivated by the bargadar, an opportunity of being heard and making such inquiries as he or it may deem necessary, determine whether the bargadar voluntarily surrendered or abandoned his right of cultivation in relation to such land.
