Section 21(2) in West Bengal Land Reforms Rules, 1965.
(2)[ Notwithstanding the provisions of sub-rule (1), the Revenue Officer may, on his own motion, incorporate in the village record-of-rights any change on account of alteration in the mode of cultivation, for example, by a bargadar mentioned in clause (e) of section 50 after making such inquiry including on-the-spot inquiry and inspection, as he may deem fit, and after giving the parties interested an opportunity of being heard. After the change has been incorporated the Revenue Officer shall inform the parties concerned and, if necessary, the Settlement Department of such change in the record-of-rights and shall grant to such bargadar a certificate in Form No. 8B or in Form No. 8C, as the case may be.Explanation. For the purpose of this sub-rule, the Revenue Officer shall be deemed to act on his own motion even where an application or representation has been made to him by any person claiming to be entitled to be recorded as bargadar or by any other person on his behalf, not being a legal practitioner or an advocate.
