14Y. [ Limitation on future acquisition of land by a raiyat.
If at any time, after the commencement of the provisions of this Chapter, the total area of land owned by a raiyat exceeds the ceiling area applicable to him under section 14M, on account of transfer, inheritance or otherwise, the area of land which is in excess of the ceiling area shall vest in the State and all the provisions of this Chapter relating to ceiling area shall apply to such land:] [[Substituted by West Bengal Act No. 35 of 1986, published in the Calcutta Gazette, dated 12.5.1989, w.e.f. 12.5.1989, the old section read as follows :
