Section 2(6A) in The Bengal Agricultural Income-Tax Act, 1944
(6A)[ "family" in relation to an individual shall be deemed to consist of his or her spouse, minor sons, unmarried daughters, as also major sons, daughters-in-law, sons minor sons and unmarried daughters in common mess] [Clause (6A) was Inst, by W.B. Act 22 of 1977.] ;
