15. Certain safeguards for [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] cultivated by bargadars.
-[(1) The provisions of clauses (b) and (c) of sub-section (4) of section 4 shall not apply to the [plot of land] [Original section was renumbered as sub-section (1) and sub-sections (2) & (3) were inserted by West Bengal Land Reforms (Amendment) Act, 1981 (L of 1981), dated 24.3.1986.] of a raiyat or any part of it which is cultivated by a bargadar so long as cultivation by a bargadar continues.(2)The right of cultivation of land by a bargadar shall, subject to the provisions of this Chapter, be heritable and shall not be transferable.(3)The provisions of this Chapter shall not apply to any person not belonging to a Scheduled Tribe claiming to be a bargadar under a raiyat belonging to a Scheduled Tribe.]
