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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(3)(b) in West Bengal Land Reforms Act, 1955

(b)the Court passing the decree or order for partition, shall recast the shares, excluding the homesteads of the co-sharers, so that no share is less than the standard area, and sell such shares, or when the [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] comprises an area which cannot be partitioned into two or more shares, each comprising not less than the standard area, sell the entire [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] to the highest bidder or bidders among the co-sharers, or failing them to other persons, and the sale proceeds shall, after deducting the expenses for conducting the sale, be paid to the co-sharers in accordance with their shares in the 1[plot of land] partitioned, excluding the homesteads.