Section 14C(5) in West Bengal Land Reforms Act, 1955
(5)A final order made under sub-section (4) shall be executed by the Revenue Officer in such manner as may be prescribed.Explanation.In this section "complete usufructuary mortgage" means a transfer by a raiyat of the right of possession in any land for the purpose of securing the payment of money or the return of grain advanced or to be advanced by way of loan upon the condition that the loan, with all interest thereon, shall be deemed to be extinguished by the profits arising from the land during the period of the mortgage.
