Section 2B in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
2B. The terms and conditions for cultivation of land by a lawful heir determined or nominated.
The lawful heir of a deceased bargadar, who is determined or nominated for the cultivation of such land under sub-section (1) of section 15A shall,(a)as soon as thereafter as possible, inform the owner of such land and the officer or authority appointed under sub-section (1) of section 18 having jurisdiction over such land, of his willingness to continue the cultivation of such land,(b)take steps for continuation of the cultivation of such land(i)within seven days from the date of his such determination or nomination, if the agricultural operations in the neighbouring lands are in progress, or(ii)within fifteen days from the date of commencement of such operation, if such operations are not then in progress.(c)while cultivating such land, enjoy all the rights of, and discharge all the liabilities of, a bargadar, in respect thereof, under the provisions of the West Bengal Land Reforms Act, 1955.
