Section 14M(5) in West Bengal Land Reforms Act, 1955
(5)[ The lands owned by a trust or endowment other than that of a public nature, shall be deemed to be lands owned by the author of the rust or endowment and such author shall be deemed to be a raiyat under this Act to the extent of his share in the said lands, and the share of such author in the said lands shall be taken into account for calculating the area of lands owned and retainable by such author of the trust or endowment, and for determining his ceiling area for the purpose of this Chapter.Explanation.The expression "author of trust or endowment" shall include the successors-in-interest of the author of such trust or endowment.] [Substituted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, published in Calcutta Gazette, dated 24.3.1986.]
