Section 5(6) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(6)Where a bargadar is unwilling to take the land at the market price or for any other reason, the prescribed authority referred to in sub-section (2) of section 17 shall sell the land by public auction to the highest bidder amongst other persons after giving publicity of the sale by beat of drums as well as by affixing copies of the notice of sale in a conspicuous place on the land, and in the notice board of the local Union Board and the sub-divisional civil and criminal courts of the district concerned. On such sale being made, the land shall vest in the purchaser with effect from the first day of Baisakh next following the date of the sale.
