Section 113(2) in The West Bengal Co-Operative Societies Act, 1983
(2)The provisions of sections 14M and 14Q of the West Bengal Land Reforms Act, 1955 shall not apply to land acquired by a co-operative land development bank or central co-operative land development bank or central co-operative bank or apex housing society as the raiyat by virtue of' purchase under sub-section (1).
