Section 14FF in West Bengal Land Reforms Act, 1955
14FF. [ Benami transaction or instrument to be void.(1) Notwithstanding anything contained in the Transfer of Property Act, 1882 (4 of 1882) or in any other law for the time being in force, any benami transaction or instrument relating to any land or any interest therein showing the name of any person belonging to a Scheduled Tribe as the ostensible owner shall be void for all purposes.
(2)No Court shall entertain any suit to enforce any right in respect of any such land or interest in such land against a person belonging to a Scheduled Tribe by or on behalf of a person claiming to be the real owner of such land or interest therein.] [Inserted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969.]
