Section 14M(6) in West Bengal Land Reforms Act, 1955
(6)[ Notwithstanding anything contained in sub-section (1), a trust or an institution of public nature exclusively for a charitable or religious purpose or both shall be deemed to be a raiyat under this Act and shall be entitled to retain lands not exceeding 7.00 standard hectares, not withstanding the number of its centres or branches in the State.] [Inserted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, published in Calcutta Gazette, dated 24.3.1986.]
