Section 5A(7) in West Bengal Estates Acquisition Act, 1953
(7)In this section,(i)a transfer shall be held to be not bona fide if it was made principally or partially with the object of increasing the amount of land which a person may retain under this Chapter or principally or partially with the object of increasing the amount of compensation payable under Chapter III or Chapter IV;(ii)a transfer in favour of one or more of the following relatives of the transferor, that is to say,a wife, a husband, a child, a grand-child, a parent, a grand-parent, a brother, a sister, a brother's son, a sister's son, a daughter's husband, a son's wife, a wife's brother or sister, or a brother's wife, made between the 5th day of May, 1953 and the date of vesting shall be presumed to be not bona fide until the contrary is proved :Provided that no such presumption shall be made in respect of transfer of land by an intermediary if the aggregate area of such land owned by the intermediary at any time between the 5th day of May, 1953 and the date of transfer did not exceed twenty acres in extent in the case of non-agricultural land and twenty-five acres in extent in the case of agricultural land;(iii)'transfer' means a transfer by sale, mortgage, lease, exchange or gift;(iv)'transferor' and 'transferee' include the successors in interest of a transferor or a transferee.]
