Section 18(2A) in West Bengal Land Reforms Act, 1955
(2A)If in deciding any question referred to in sub-section (2), the officer or authority mentioned in that sub-section finds that any default in the delivery of the share of produce is due to doubt or uncertainty on the question whether the land in respect of which the share of the produce is claimed has vested in the State or has been retained under the West Bengal Estate Acquisition Act, 1953, [or under this Act] [Inserted by Act No. 50 of 1981, dated 24.3.1986.] by the person claiming the share, such officer or authority shall, instead of terminating cultivation of the land by the bargadar on the ground of default, allow him time to deliver the share of the produce due to the person entitled thereto or to pay the price thereof by annual instalments not exceeding four, the first of such instalments being deliverable or payable on a date not later than the first day of Chaitra next following the date of the order.
