Section 2(11) in West Bengal Land Reforms Act, 1955
(11)[ xxx ] [[Omitted by West Bengal Land Holding Revenue Act, 1979, w.e.f. 14.4.1981, the old sub-section read as follows:revenue means whatever is lawfully payable or deliverable in money or kind or both by a <i>raiyat</i> under the provisions of this Act in respect of the land held by him;]]
