Section 5(4) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(4)On payment of the price at a time or the first instalment, as the case may be, the prescribed authority referred to in sub-section (2) of section 17 shall make a further order that the land has been transferred to the bargadar by sale and on such order being made the land shall vest in the bargadar with effect from the first day of Baisakh next following the date of the order.
