Section 14K(e) in West Bengal Land Reforms Act, 1955
(e)"orchard" means a compact area of land having fruit bearing trees grown thereon in such number that they preclude; or when fully grown would preclude, a substantial part of such land from being used for [any other] [Substituted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, for "any agricultural".] purpose;(ee)[ "project report" means a project report relating to such purpose as mentioned in the first proviso to section 14Y, which has been examined, vetted and approved by the appropriate Department of the State Government;] [Substituted by Act 6 of 2012 (w.e.f. 07.05.2012) for the following: (ee) planning area shall have the same meaning as in the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979).]
