Section 5A(14) in West Bengal Land Reforms Rules, 1965.
(14)Every application relating to change; conversion or alteration in the mode of use of any land shall be disposed of by written order either rejecting such application or directing such change, conversion or alteration, as the case may be, within a period of not exceeding 90 days from the date of receiving such application and in case disposal of an application cannot be made within the said period of 90 days, reasons shall be recorded in the relevant order sheet of the case record.
