Section 39 in The West Bengal Non-Agricultural Tenancy Act, 1949
39. Stay of proceedings in Civil Court during preparation of record-of-rights under section 27. -
When an order has been made under section 27, directing the preparation of a record-of-rights, then, subject to the provisions of section 34, a Civil Court shall not,-(a)where a settlement of land revenue is being or is about to be made- until after the final publication of the record-of-rights, and(b)where a settlement of land revenue is not being made or is not about to be made-until four months after the final publication of the record-or-rights, entertain any suit or application for the alteration of the rent or the determination of the status of any non-agricultural tenant in the area to which the record-of-rights applies.
