(1) On the commencement of the provisions of this Chapter, [or on any subsequent date] [Inserted by West Bengal Act No. 35 of 1986, published in Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989.] any land owned by a raiyat in excess of the ceiling area applicable to him shall vest in the State free from all encumbrances.(2)Where any land vested in the State under sub-section (1) is beingcultivated by a bargadar, the right of cultivation of such bargadar in relation to any such vested land which, including any other land owned or cultivated by him is in excess of [0.4047 hectare of land used for agriculture] [Substituted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, for 1.00 hectare.] shall, on the commencement of the provisions of this Chapter, [or on any subsequent date] [Inserted by West Bengal Act No. 35 of 1986, published in Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989.], stand terminated.(3)Every bargadar shall, in relation to the land which he is authorised by sub-section (2) to retain under his cultivation, become, on and from the date of commencement of the provisions of this Chapter, [or on any subsequent date] [Inserted by West Bengal Act No. 35 of 1986, published in Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989.], a raiyat.
