Section 21C(10) in West Bengal Land Reforms Act, 1955
(10)All powers, functions, rights and obligations laid down in this Section for the Corporation shall be applicable to and exercised by any institution or organisation as may be notified by the State Government in the Official Gazette on such terms and conditions and in such manner as may be prescribed:Provided that the provisions of this section shall not apply to a bargadarwho owns and cultivates 4.00 hectares of land in the aggregate.] [Inserted by West Bengal Act No. 50 of 1981, dated 24.3.1986 with retrospective effect from 7.8.1969.]
