Section 14K(c) in West Bengal Land Reforms Act, 1955
(c)"family", in relation to a raiyat shall be deemed to consist of--(i)himself and his wife, minor sons, unmarried daughters, if any,(ii)his unmarried adult son, if any, who does not hold any land as a raiyat,(iii)his married adult son, if any, where neither such adult son nor the wife nor any minor son or unmarried daughter of such adult son holds any land as a raiyat,(iv)widow of his predeceased son, if any, where neither such widow nor any minor son or unmarried daughter of such widow holds any land as a raiyat,(v)minor son or unmarried daughter, if any, of his predeceased son, where the widow of such predeceased son is dead and any minor son or unmarried daughter of such predeceased son does not hold any land as a raiyat, but shall not include any other person.
