Section 5(3) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(3)Before making any order for sale of the land, the prescribed authority referred to in sub-section (2) of section 17 shall determine the market price of the land and then make an offer to the bargadar evicted under clause (d) of sub-section (1) of section 17 to take the land at such price. If the bargadar accepts the offer but is unable to pay the price at the time, provision shall be made in the order for sale allowing him to make the payment in equal annual instalments not exceeding ten with interest at three and one-eighth per centum per annum to be paid on such dates as may be specified in the order :Provided that the first instalment shall be payable on a date not later than the first day of Baisakh next following the date of the order.
