Section 21(3) in West Bengal Land Reforms Act, 1955
(3)If any question as to whether a person is or is not a bargadar arises in the course of any [suit, case, appeal or other] [Inserted, ibid.] proceedings before any Civil or Criminal Court, the Court shall refer it to the officer or authority mentioned in sub-section (1) of section 18 [for decision and such Court shall dispose of the suit, case, appeal or other proceedings in accordance with the decision communicated to it by the officer or authority mentioned in sub-section (1) of section 18 to whom the question was referred] [Substituted, ibid for "for decision".].
