Section 10(7) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(7)Notwithstanding anything contained in any other provision of this Act or in any other law for the time being in force, no interim order (whether by Nay of injunction or stay or in any other manner) shall be made on, or in any proceeding relating to, an application made under sub-section (1) unless(a)copies of such application and of all documents in support of the plea for such interim order are duly furnished seven days in advance to each of the parties against whom such application is made or is proposed to be made;(b)an opportunity of being heard is given to each of the parties against whom such application is made:Provided that the Tribunal may pass an interim order as an exceptional measure if it is satisfied for reasons to be recorded in writing that it is necessary so to do for preventing any loss being immediately caused to the applicant:Provided further that if the application referred to in sub-section (1) is not decided and disposed of within a period of six months from the date of the interim order, the interim order shall, if it is not vacated earlier, stand vacated on the expiry of the period as aforesaid unless, for special reasons or in the interest of justice, the interim order is varied, modified or extended by the Tribunal.
