14P. [ Land transferred after the 7th day of August, 1969 to be taken into account in determining the ceiling area.(1) In determining the ceiling area, any land transferred by sale, gift or otherwise or partitioned, by a raiyat after the 7th day of August, 1969 but before the date of publication of the West Bengal Land Reforms (Amendment) Act, 1971 in the Official Gazette, shall be taken into account as if such land had not been transferred or partitioned, as the case may be:
Provided that provisions of sub-section (1) shall not apply to transfer or partition of land to which provisions of section 3A apply.(la)In determining the ceiling area, any land to which the provisions of section 3A of this Act apply and which was transferred or partitioned after the 7th day of August, 1969, but before the 9th day of September, 1980, shall be taken into account as if such land had not been transferred or partitioned, as the case may be.(2)The provisions of sub-section (1 a) shall not apply to a bona fide transfer or partition of any land as aforesaid, and the partition shall lie on the transferor or the person in whose name the land stood recorded before the partition, as the case may be.(3)For the purposes of sub-section (2), the transfer of any land in favour of one or more of the following relatives of the transferor shall be presumed to be not bona fide(a)wife, or(b)husband, or(c)child, or(d)grandchild, or(e)parent, or (t) grandparent, or(g)brother, or(h)sister, or(i)brother's son or daughter, or(j)sister's son or daughter, or(k)daughter's husband, or (I) son's wife, or(m)wife's brother or sister, or(n)brother's wife.][Substituted by West Bengal Act No. 35 of 1986, published in Calcutta Gazette, dated 12.5.1989.]
