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State of West Bengal - Act

The Land Acquisition (West Bengal Amendment) Act, 1981

WEST BENGAL
India

The Land Acquisition (West Bengal Amendment) Act, 1981

Act 49 of 1981

  • Published on 10 March 1986
  • Commenced on 10 March 1986
  • [This is the version of this document from 10 March 1986.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Land Acquisition (West Bengal Amendment) Act, 1981West Bengal Act 49 of 1981[10th March, 1986.]Assent of the President of India was first published in the Calcutta Gazette, Extraordinary, dated the 10th March, 1986.An Act to amend the Land Acquisition Act, 1894, in its application to West Bengal.Whereas it is expedient to amend the Land Acquisition Act, 1894, in its application to West Bengal, for the purposes and in the manner hereinafter appearing;It is hereby enacted as follows :-

1. Short title.

- This Act may be called the Land Acquisition (West Bengal Amendment) Act, 1981.

2. Application of the Act.

- The Land Acquisition Act, 1894 (hereinafter referred to as the principal Act), shall, in its application to West Bengal, be amended in the manner hereinafter provided.

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;".

4. Amendment of section 23.

- In section 23 of the principal Act, for sub-section (4), the following sub-section shall be substituted and shall be deemed always to have been substituted :-"(4) Compensation payable to a bargadar for loss of earning under clause seventhly of sub-section (1) shall not exceed six times the net average annual income which the bargadar derived or might have derived from the land during three years immediately preceding the date of acquisition.Explanation. - The net annual income of a bargadar in any year shall be taken to be fifty per cent, of the total produce of the land cultivated by him in that year where plough, cattle, manure and seeds necessary for cultivation are supplied by the person owning the land and seventy-five per cent, of the total produce of the land in all other cases.".