Section 14H(3) in West Bengal Land Reforms Rules, 1965.
(3)Where the name of the person under reference does not appear as bargadar in any of the records mentioned in sub-rule (2), the officer or authority to whom the reference under sub-section (3) of section 21 has been made shall hold an enquiry including an on-the-spot enquiry to ascertain the fact. He may examine witnesses including the local member of the Gram Panchayat within whose jurisdiction the land is situated, members of farmers' organisations, if any, in the locality and cultivators of lands situated near or adjoining the land.
