Section 21C(3) in West Bengal Land Reforms Act, 1955
(3)The object of the Corporation shall be to advance funds in the prescribed manner to a recorded bargadar of the land intended to be Sold or to a bargadar of the land intended to be sold and holding certificate issued under the rules made under this Act or to a person eligible for settlement of land under section 49, to enable him to purchase agricultural land from a raiyat who owns ai the material time not exceeding one standard hectare as defined in clause (t) of section 14K of land in the aggregate, whose principal source of income is produce from his land and who being in distress has failed to sell the land in the open market on account of cultivation of the land, which the raiyat intends to sell, by the bargadar and the name of the bargadar has been recorded or certificate has been issued to the bargadar, provided such bargadar or such person is otherwise eligible to receive the advance of fund, as may be prescribed.
