Section 14U(3) in West Bengal Land Reforms Act, 1955
(3)[ If a raiyat makes any transfer, whether by sale, gift or otherwise, of any land in contravention of the provisions of sub-section (1) or sub-section (2), the State Government may, in the first instance, take possession of land, equal in area to the land which is to vest in the State, from out of the land owned by such raiyat and where such recovery from the raiyat is not possible, from the transferee:Provided that where the transferee is a person who is eligible for allotment of surplus land in accordance with the provisions of this Act, the State Government may, instead of enforcing its right to recover the land or equal amount of land, recover from the transferor the amount which he had received as consideration for the transfer of such land.] [[Substituted by West Bengal Act 35 of 1986, published in the Calcutta Gazette, dated 12.5.1986, w.e.f. 12.5.1989.The old sub-section read as follows:
