Section 14(4) in West Bengal Land Reforms Act, 1955
(4)If the [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] or any share or shares thereof cannot be sold as aforesaid, the prescribed authority or the Court shall report the case to the State Government and the State Government shall, by order made in this behalf, take over such [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] or share or shares and shall place at the disposal of the prescribed authority or the Court, as the case may be, the market value thereof for payment to the co-sharers in the manner indicated in sub-section (3).
