Section 50B(8) in West Bengal Land Reforms Act, 1955
(8)When an order has been made under sub-section (1), no Civil Court shall entertain any suit or application which involves correction, revision, modification or cancellation of any entry in the record-of-rights of a village in accordance with such order, till the record-of-rights relating to such village is finally published under sub-section (4), and if any suit or application relating to any entry in such record-of-rights is pending before a Civil Court on the date of issue of such order, such suit or application, as the case may be, shall abate.] [Section 50B inserted by Act 31 of 2000, w.r.e.f. 7.8.1969.]
