Section 17(5) in West Bengal Land Reforms Act, 1955
(5)If a bargadar cultivates land in excess of [4.00 hectares] [Inserted by West Bengal Land Reforms (Amendment) Act, 1977 (XXXIX of 1977).] the share of the produce due to him as a bargadar in respect of the land in excess of [4.00 hectares] [Inserted by West Bengal Land Reforms (Amendment) Act, 1977 (XXXIX of 1977).] shall be forfeited to the State Government by the order made in this behalf by a Revenue Officer.
