Section 3 in The Land Acquisition (West Bengal Amendment) Act, 1981
3. Amendment of section 3 of Act 1 of 1894.
- In section 3 of the principal Act, for the Explanation to clause (b), the following shall be substituted and shall be deemed always to have been substituted :-"Explanation. - A bargadar is a person who under the system generally known as adhi, barga or bhag cultivates the land of another person on condition of delivering a share of the produce of such land to that person and includes a person who under the system generally known as kisani cultivates the land of another person on condition of receiving a share of the produce of such land from that person;".
