Section 14S(2) in West Bengal Land Reforms Act, 1955
(2)Where any land vested in the State under sub-section (1) is beingcultivated by a bargadar, the right of cultivation of such bargadar in relation to any such vested land which, including any other land owned or cultivated by him is in excess of [0.4047 hectare of land used for agriculture] [Substituted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, for 1.00 hectare.] shall, on the commencement of the provisions of this Chapter, [or on any subsequent date] [Inserted by West Bengal Act No. 35 of 1986, published in Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989.], stand terminated.
