Section 2A(2) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(2)Where such lawful heirs omit or fail to determine one lawful heir as required by sub-section (1) of section 15A within the period referred to in sub-rule (1), all or any of such lawful heirs or the owner of the land whose land the deceased bargadar cultivated may, within seven days from the expiry of the period referred to in sub-rule (1), make an application before the officer or authority appointed under sub-section (1) of section 18, giving necessary particulars, for nominating one of the lawful heirs of the bargadar who is in a position to cultivate the lands personally, to continue the cultivation thereof:Provided that the provisions of section 5 of the Limitation Act, 1963, shall apply to such application.
