In this Chapter,(a)"ceiling area" means the extent of land which a raiyat shall be entitled to own;(b)"charitable purpose" includes relief of the poor, medical relief or the advancement of education or of any other object of general public utility; and(c)"family", in relation to a raiyat shall be deemed to consist of--(i)himself and his wife, minor sons, unmarried daughters, if any,(ii)his unmarried adult son, if any, who does not hold any land as a raiyat,(iii)his married adult son, if any, where neither such adult son nor the wife nor any minor son or unmarried daughter of such adult son holds any land as a raiyat,(iv)widow of his predeceased son, if any, where neither such widow nor any minor son or unmarried daughter of such widow holds any land as a raiyat,(v)minor son or unmarried daughter, if any, of his predeceased son, where the widow of such predeceased son is dead and any minor son or unmarried daughter of such predeceased son does not hold any land as a raiyat, but shall not include any other person.Explanation I.For the purposes of this Chapter, an adult unmarried person shall include a man or woman who has been divorced and who has not remarried thereafterProvided that where such divorced man or woman is the guardian of any minor son, or unmarried daughter, or both, he or she, together with such minor son or unmarried daughter, or both, shall be deemed to be a separate family.Explanation II.References in this clause to wife, son or daughter shall, in relation to a raiyat who is a woman, be construed as references to the husband, son or daughter, respectively, of such woman;(d)"irrigated area" means an area specified as such by the State Government, by notification in the Official Gazette, being an area which is, or is in the opinion of the State Government capable of being irrigated, at any time during the agricultural year commencing on the 1st day of Baisakh, 1377 B.S., or thereafter, from any State canal irrigation project or [State power-driven deep tube-well or shallow tube-well or any other State irrigation project] [Substituted by West Bengal Act 50 of 1981, w.r.e.f. 7.8.1969.] or State river lift irrigation project;(e)"orchard" means a compact area of land having fruit bearing trees grown thereon in such number that they preclude; or when fully grown would preclude, a substantial part of such land from being used for [any other] [Substituted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, for "any agricultural".] purpose;(ee)[ "project report" means a project report relating to such purpose as mentioned in the first proviso to section 14Y, which has been examined, vetted and approved by the appropriate Department of the State Government;] [Substituted by Act 6 of 2012 (w.e.f. 07.05.2012) for the following: (ee) planning area shall have the same meaning as in the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979).](f)"standard hectare" means,(i)in relation to an agricultural land, an extent of land equivalent to(a)1.00 hectare in an irrigated area,(b)1.40 hectares in any other area,(ii)in relation to any land comprised in an orchard, an extent of land equivalent to 1.40 hectares,(iii)[ in relation to any other land, an extent of land equivalent to 1.40 hectare.] [Inserted by Act No. 35 of 1986, published in the Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989.]
