Section 14T(6) in West Bengal Land Reforms Act, 1955
(6)[ The Revenue Officer, on his own motion or upon any information, may, after giving the persons interested an opportunity of being heard, enquire and decide any question as to whether any trust, endowment or institution is of public or private nature or of exclusively religious or charitable in character, or both, and any question of title incidental thereto as may be necessary to determine the extent of land which is to vest in the State under section 14S, by examining the documents, if any, or by taking into account the following, among others(i)actual user of income or usufructs of the land,(ii)mode of cultivation,(iii)pattern of utilisation of the land, and(iv)share of income or usufructs of the land appropriated or enjoyed, or the area of such land occupied or enjoyed, by or on behalf of the manager, sebait, mutwalli, or any other person managing the trust, endowment or institution.][Inserted by West Bengal Act No. 50 of 1981, dated 24.3.1986.]
