Section 8(2) in West Bengal Land Reforms Act, 1955
(2)Nothing in this section shall apply to(a)a transfer by exchange or by partition, or(b)a transfer by bequest or gift, or hiba-bil-ewaz, or(c)a mortgage mentioned in section 7,(d)a transfer for charitable or religious purposes or both without reservation of any pecuniary benefit [for any individual, or] [Substituted by ibid, for "for any individual."](e)[ a transfer of land in favour of a bargadar in respect of such land if after such transfer, the transferee holds as a raiyat land not exceeding one acre (or 0.4047 hectare) in area in the aggregate. [Clause (e) and Explanation inserted by West Bengal Land Reforms Act No. 50 of 1981, w.r.e.f. 7.8.1969.]Explanation.All orders passed and the consequences thereof under sections 8, 9 and 10 shall be subject to the provisions of Chapter IIB.]
