Section 14T(11) in West Bengal Land Reforms Act, 1955
(11)On the publication of the notification under sub-section (10), the provisions of this section shall apply mutatis mutandis to every raiyat owning land in excess of the ceiling area under section 14M.] [Sub-sections (10) to (11) were inserted by West Bengal Act No. 35 of 1986, published in the Calcutta Gazette, dated 12.5.1989.]
