Section 17(6) in West Bengal Land Reforms Act, 1955
(6)Where any land cultivated by a bargadar is in excess of the limit specified in sub-section (4), the person whose land is cultivated by such bargadar shall, if the excess land is within the provisions of Chapter II-B, have the land cultivated by any person referred to in section 49 who is willing to cultivate the said land as a bargadar.[Explanation.For the purposes of clause (d) of sub-section (1) and sub-section (2), "personal cultivation" shall not include cultivation by servant or labourers on wages payable in cash or in kind not being as a share of the produce, or both.] [Inserted by West Bengal Land Reforms (Amendment) Act, 1977 (XXXIX of 1977).]
