Section 10(3) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(3)Save as expressly provided in this Act, the Tribunal shall not admit an application referred to in sub-section (1) unless it is satisfied that(a)the applicant has availed of all remedial measures available to him under the relevant specified Act, and(b)the remedial measures available under the provisions of the relevant specified Act are not adequate or shall cause undue hardship to the applicant.
