Section 20(3) in West Bengal Land Reforms Act, 1955
(3)No order of the ejectment of a bargadar shall be executed except during the months of the Bengali year specified below:(i)in such portions for the district of Darjeeling as may be declared by notification by the State Government to be hilly portions, the month of Pous or Magh, and(ii)elsewhere, the month of Chaitra or Baisakh:Provided that proper compensation is paid, in such manner as may b, prescribed, by the owner to the bargadar for his share of the standing or ups, if any.
