-[(1) . . . .] [[Omitted by the West Bengal Land Reforms (Amendment) Act, 2003 (18 of 2003) (w.e.f. 19.10.2003). Before omission the sub-section stood as:(1)Subject to the provisions of sub-section (2), the ceiling area for a co-operative society, company, co-operative farming society, Hindu undivided family or a firm, as the case may be, shall not exceed the sum total of the ceiling area of each member of such co-operative society, company, co-operative farming society, Hindu undivided family or each partner of such firm: Provided that for the purpose of determining the ceiling area referred to in this sub-section, any land held separately by a person, who is member of a co-operative society, company, co-operative farming society or Hindu undivided family or a partner of a firm, shall be deducted from the ceiling area referred to in section 14M, so that the sum total of the area of land held by such person, whether as such member or partner or individually or as a member of a family, may not, in any case, exceed the ceiling area applicable to him under section 14M.]](2)[ and (2A) omitted] [Omitted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, published in the Calcutta Gazette, dated 24.3.1986.](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.]
