Section 17(2) in West Bengal Land Reforms Act, 1955
(2)[ If an owner fails to bring under personal cultivation any land, the cultivation of which by a bargadar has been terminated under clause (d) of sub-section (1) within two years from the date of such termination or allows such land to be cultivated by some other person, the land shall vest in the State free from all encumbrances under an order of the prescribed authority in the prescribed manner, and the owner of the land shall be entitled to an amount therefor in accordance with the provisions of section 14V.] [Substituted by West Bengal Act No. 50 of 1981, dated 24.3.1986.]
