Section 5(3) in West Bengal Land Reforms Act, 1955
(3)No Court or Revenue Officer shall confirm the sale of such a [plot of land] [Substituted by Act 31 of 2000 w.r.e.f. 7.8.1969 for Holding.] or portion or share thereof put to sale in execution of a decree or certificate and no Court shall make a decree or order absolute for foreclosure of a mortgage of such a [plot of land] [Substituted by Act 31 of 2000 w.r.e.f. 7.8.1969 for Holding.] or portion or share thereof, until the purchaser of the mortgagee, as the case may be, files a notice or notices similar to, and deposits process fees of the same amount as that referred to in sub-section (1).
