Section 8(3) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
(3)When the Collector makes an order under sub-section (1) converting a transfer by sale into a complete usufructuary mortgage for a period specified by him, such complete usufructuary mortgage may notwithstanding anything contained in sub-section (2) by redeemed at any time before the expiry of such period.
