Section 4 in The Land Acquisition (West Bengal Amendment) Act, 1981
4. Amendment of section 23.
- In section 23 of the principal Act, for sub-section (4), the following sub-section shall be substituted and shall be deemed always to have been substituted :-"(4) Compensation payable to a bargadar for loss of earning under clause seventhly of sub-section (1) shall not exceed six times the net average annual income which the bargadar derived or might have derived from the land during three years immediately preceding the date of acquisition.Explanation. - The net annual income of a bargadar in any year shall be taken to be fifty per cent, of the total produce of the land cultivated by him in that year where plough, cattle, manure and seeds necessary for cultivation are supplied by the person owning the land and seventy-five per cent, of the total produce of the land in all other cases.".
