The West Bengal Bargadars Act, 1956

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XIX of 1956 
West Ben. 
Act II of 
1950. 
THE WEST BENGAL BARGADARS ACT, 1956. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 30th July, 1956.] 
[30th July, 1956.] 
An Act to make provisions for awards and orders made before 
the 31st day of March, 1956, by Bhag Chas Conciliation, 
Boards. 
WHEREAS it is expedient to make provisions for awards 
and orders made before the 31st day of March, 1956, by 
Bhag Chas Conciliation Boards under the West Bengal 
Bargadars Act, 1950; 
It is hereby enacted in the Seventh Year of the Republic 
of India, by the Legislature of West Bengal, as follows :- 
1. (1) This Act may be called the West Bengal Short 
Bargadars Act, 1956. 	 title and 
commence* 
West Ben. 	 (2) It shall come into force immediately on the West meat. 
Ord. III of Bengal Bargadars Ordinance, 1956, ceasing to operate. 1956. 
est Ben. 
Act X of 
1956. 
2. (1) Notwithstanding anything contained in the West 
Bengal Land Reforms Act, 1955, or in any notification issued 
thereunder, where, under the West Bengal Bargadars Act, 
1950 (hereinafter referred to as the said Act),— 
(a) (i) any appeal or any application for revision, or 
(ii) any application for review before an Appellate 
Officer, or, 
(iii) any application for execution of an award or order, 
was pending immediately before the 31st day of 
March, 1956, such appeal or application for revision or 
application for -review or application for execution 
shall be continued, 
(b) any award or order was made before the 31st 
day of March, 1956, by a Bhag Chas Conciliation 
Board, an appeal shall lie against such award or 
Provisions 
relating to 
awards or 
orders 
made 
before 
31st 
March, 
1956. 
Price—Indian, anna 1; English, 2d. 
2 	 The West Bengal Bargadars Act, 19(16. 
[West Ben. Act XIX of 1956.] 
(Section 3.) 
order and such award or order, or an award or 
order on an appeal therefrom or an. award or order 
passed on review may be executed, 
as if the said Act and the rules and the notifications issued 
and the appointments made thereunder had continued in 
force : 
Provided that in computing the period for filing an appeal, 
the time beginning with the 31st day of March, 1956, and 
ending with the 30th day after the commencement of the 
West Bengal Bargadars Ordinance, 1956, shall be excluded : 
Provided further that where an order was made by a 
Bhag Chas Conciliation Board before the 31st day of March, 
1956, terminating the cultivation of any land by a bargadar 
and such order is after that date reversed on appeal or on 
application for review by an Appellate Officer, the bargadar 
may, notwithstanding the provisions of sub-section (3) of 
section 12 of the said Act, apply to such Appellate Officer for 
an order directing immediate restoration to cultivation of the 
land by the bargadar; no such order shall be made unless 
such Appellate Officer has given the owner of the land and 
any person other than the bargadar, who may have grown 
any crop on the land an opportunity of being heard and unless 
the bargadar pays such sum or its equivalent in paddy to the 
person who may have grown any crop on the land, as the 
Appellate Officer thinks to be the fair and reasonable cost of 
growing such crop. 
(2) The State Government may, by order published from 
time to time in the Official Gazette, provide for the removal of 
any difficulty that may arise in carrying out the provisions 
of this Act. Such order may provide for the amendment 
or rescission of the rules and the notifications issued includ-
ing notifications relating to appointments made under the 
said Act. 
West Ben. Ord. III of 1956. 
Savings. 3. Anything continued, any order or award made, any 
proceedings in execution taken or anything whatsoever 
done under the West Bengal Bargadars Ordinance, 1956, 
shall upon the said Ordinance ceasing to operate, be deemed 
to have been continued, taken or done under this Act as if 
this Act had come into force on the 22nd day of June, 1956. 
WBGP-56/7-6238A-5M 

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