Section 8A in The West Bengal Restoration of Alienated Land Act, 1973
8A. [ Stay of payments.] [Sections 8A and 8B inserted by W.B. Act 20 of 1976.] - (1) Notwithstanding anything contained elsewhere in this Act, with effect from the date of commencement of the West Bengal Rural Indebtedness Relief Act, 1975 it shall not be necessary for a transferor to make any payment, -
(i)for obtaining restoration of possession of his land in accordance with the provisions of sub-section (4) of section 4, or(ii)where such possession has already been obtained in pursuance of an order made by the Special Officer, towards instalments under sub-section (4), or in lump amount under sub-section (6) or sub-section (8), of section 4,for a period of two years.(2)The State Government may, by notification in the Official Gazette, extend the period referred to in sub-section (1) from time to time but such extension shall not exceed a period of one year at a time.(3)A transferor shall not be liable to pay interest upon any amount the payment of which is stayed under this section.
