Section 2A(4) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(4)The application made by such officer or authority under sub-rule (3) shall be disposed of as expeditiously as possible but not later than thirty days from the date of making such application unless for reasons to be recorded by such officer or authority in writing, it is not possible for him or it to dispose of such application within that period.] [Inserted by Notification No. 14080L. Ref., dated 30.10.1970, published in Calcutta Gazette, dated 31.10.1970.]
