Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15A] [Entire Act] State of West Bengal - Subsection Section 15A(2) in West Bengal Land Reforms Act, 1955 (2)The lawful heir of the bargadar who is determined or nominated or the cultivation of the land shall cultivate the land subject to such terms and conditions as may be prescribed.
