Section 2(2) in West Bengal Land Reforms Act, 1955
(2)"bargadar" means a person who under the system generally known as adhi, barga or bhag cultivates the land of another person on condition of delivering a share of the produce of such land to that person; [and includes a person who under the system generally known as kisani [or by any other description] [Inserted by Act No. 12 of 1972.] cultivates the land of another person on condition of receiving a share of the produce of such land from that person;][but does not include a person who is related to the owner of the land as-(a)wife, or(b)husband, or(c)child, or(d)grandchild, or(e)parent, or (t) grandparent, or(g)brother, or(h)sister, or(i)brother's son or brother's daughter, or(j)sister's son or sister's daughter, or(k)daughter's husband, or (/) son's wife, or(m)wife's brother or wife's sister, or [(ma) husband's brother, or][Inserted by Act No. 31 of 2000, w.r.e.f. 7.8.1969.](n)brother's wife,], and[Explanation.A bargadar shall continue to be a bargadar until cultivation by him is lawfully terminated under this Act;] [Added by Act No. L of 1981, w.r.e.f. 7.8.1969.]
