Section 17(4) in West Bengal Land Reforms Act, 1955
(4)No bargadar shall be entitled to cultivate more than [4.00 hectares] [Inserted by West Bengal Land Reforms (Amendment) Act, 1977 (XXXIX of 1977).] of land. In computing this area any land owned by the bargadar as well as the land cultivated by him as a bargadar shall be taken into account.
