Section 4(10) in The West Bengal Restoration of Alienated Land Act, 1973
(10)[ If the transferee including the members of his family holds on the date of transfer not more than one acre of land including the transferred land and such land becomes the principal source of income of the transferee including the members of his family, the Special Officer shall not make any order under sub-section (4) unless the transferor including the members of his family holds not more than one acre of land including the transferred land on the date of transfer.] [[Sub-Section (10) first inserted by W.B. Act 56 of 1980, then again the same Substituted by W.B. Act 41 of 1980, w.e.f. 20.9.1981, which was earlier as under:'(10) If the transferee including the members of his family holds on the date of transfer not more than one acre of land including the transferred land and such land becomes the principal sources of income of the transferee including the members of his family, the Special officer shall not make any order under sub-section (4) unless the transferor including the members of his family holds not more than one acre of land on the date of the application made under sub-section (1).']]
