14B. Restrictions on alienation of land by Scheduled Tribes.
Save as provided in section 14C, [any transfer, other than restoration made under section 14E, by a raiyat] [Substituted for "the words any transfer" by a raiyat by West Bengal Act 28 of 2010. w.e.f. 1.11.2010 vide Notification No. 5779-LR/1A-01/10-GE(M) dated 28.10.2010.] belonging to a Scheduled Tribe of his [plot of and] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969 for holding.] or part thereof shall be void.
