Section 2(6A) in West Bengal Land Reforms Act, 1955
(6A)"encumbrance" means any lien, easement or other right or interest created by a raiyat on his [plot of land] [Subsection (6) substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] or in limitation of his own interest therein, but does not include the right of the bargadar to cultivate the land of the [plot of land] [Substituted for "holding" by the West Bengal Land Reforms (Amendment) Act, 2003 (18 of 2003) (w.e.f. 19.10.2003).];
