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 3] [Section 16] [Entire Act] State of West Bengal - Subsection Section 16(2) in West Bengal Land Reforms Act, 1955 (2)The bargadar shall tender, within the prescribed period, to the person whose land he cultivates, the share of the produce due to such person.
