Section 14Q(3) in West Bengal Land Reforms Act, 1955
(3)If the State Government, after having regard to all the circumstances of the case, is satisfied that a corporation or institution established exclusively for a charitable or religious purpose, or both, or a person holding any land in trust, or in pursuance of any other endowment, creating a legal obligation exclusively for a purpose which is charitable or religious, or both, requires land, as distinct from the income [or usufructs] [Inserted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, published in the Calcutta Gazette, dated 24.3.1986.] derived from such land, for the due performance of its obligation, it may, by notification in the Official Gazette, increase the ceiling area for such corporation or institution or person to such extent as it may think fit:[Provided that the State Government may, at any time on its own motion or on an application, revise an order under this sub-section and may resume the whole or any part of the land in excess of the ceiling area and take possession of such resumed land after giving the parties concerned an opportunity of being heard.] [Inserted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, published in the Calcutta Gazette, dated 24.3.1986.]
