Section 6(5) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(5)Every such application shall be disposed of within three weeks from the date of filing of the application :Provided that if such application is in respect of any matter referred to in clause (a) [or clause (b) * * * ] of sub-section (1) of section 18, the officer or authority shall make an enquiry from the Settlement Officer having jurisdiction over area in which the land is situated whether proceedings under section 5A of the West Bengal Estates Acquisition Act, 1953, are pending in respect of the land in respect of which the application is made. If any such proceedings are pending, the disposal of the application shall be stayed pending conclusion of the said proceedings :Provided further, that notwithstanding anything contained in the foregoing proviso where the officer or authority considers it expedient to dispose of the produce, such officer or authority shall divide the share of the produce, in the manner laid down in sub-section (1) of section 16, allow the bargadar to take his share of the produce, sell the owner's share thereof and, after deduction of the expenses of the sale, deposit the balance of the sale-proceeds in the revenue deposit to the credit of the Sub-divisional Officer of sub-division in which the land is situated. After the conclusion of the proceedings the sale-proceeds deposited may be withdrawn by the owner.
