Section 14U(2) in West Bengal Land Reforms Act, 1955
(2)[ Except where he is permitted, in writing, by the Revenue Officer so to do, a raiyat owning land to which the provisions of section 3A apply, whether or not such land together with other land, if any, is in excess of the ceiling area under section 14M, shall not on and from the date of coming into force of section 3A of the Act, transfer by sale, gift or otherwise, or make any partition of, any such land or any part thereof until the excess land, if any, which is to vest in the State under section 14S has been determined or redetermined and taken possession of by or on behalf of the State.] [[Sub-section (2) was substituted by West Bengal Act No. 35 of 1986, Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989, the old sub-sections read as follows:-
