Section 14Z(2) in West Bengal Land Reforms Act, 1955
(2)in the case of land comprised in a tea garden, mill, factory or workshop or land used for the purpose of livestock breeding, [poultry farming or diary] [Substituted for the words "poultry farming or diary, or township in a Planning Area as may be permitted to be developed under the West Bengal Town and Country (Planning and Development) Act, 1979 (West Ben. Act XIII of 1979," by Notification No. West Bengal Act XXIV of 2013 dated 28.1.2014 (w.e.f. 12.2.2014)] the raiyat, or where the land is held under a lease, the lessee, may be allowed to retain (in excess of the prescribed ceiling) only so much of such land as, in the opinion of the State Government, is required for the purpose of the tea garden, mill, factory, workshop, livestock breeding, poultry farming or dairy, as the case may be:Provided that the State Government may, if it thinks fit so to do, after reviewing the circumstances of a case and after giving the raiyat or the lessee, as the case may be, an opportunity of being heard, revise any order made by it under this clause specifying the land which the raiyat or the lessee shall be entitled to retain for tea garden, mill, factory, workshop, livestock breeding, [poultry farming or diary] [Substituted for the words "poultry farming or dairy, or township in a Planning Area as may be permitted to be developed under the West Bengal Town and Country (Planning and Development) Act, 1979," by Notification No. West Bengal Act XXIV of 2013 dated 28.1.2014 (w.e.f. 12.2.2014)] as the case may be:[Provided further that in determining the land required for the purpose of tea cultivation, there shall not be any diminution of the area of a tea garden.] [Inserted by West Bengal L.R. (Third Amendment) Act, 1986, published in the Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989.]Explanation.The expression "land under a lease" includes any land held directly under the State Government under a lease.] [[Substituted by Act 6 of 2012 (w.e.f. 07.05.2012) for the following:Provided that a person intending to establish a tea garden, mill, factory or workshop, livestock breeding farm, poultry farm, or dairy, or Township in a Planning Area as may be permitted to be developed under the West Bengal Town and Country (Planning and Development) Act, 1979 (West Bengal Act 13 of 1979), may, with the previous permission, in writing, of the State Government and on such terms and conditions and in such manner as the State Government may by rules prescribe, acquire and hold land in excess of the ceiling area applicable to him under section 14M.]]
