Section 14E(1) in West Bengal Land Reforms Act, 1955
(1), he shall restore the transferred [plot of land] [Substituted by Act 31 of 2000, w.r.e.f. 7.8.1969.] or part thereof to [the transferor or his successor-in-interest, in such manner as may be prescribed.] [Substituted for "the words the transferor or his successor-in-interest" by West Bengal Act 28 of 2010, w.e.f. 1.11.2010 vide Notification No. 5779 dated 28.10.2010.][Explanation.For the purpose of this sub-section, the word "restoration" shall mean restoration of the plot of land or part thereof which has been transferred by a raiyat belonging,to a Scheduled Tribe and include an equivalent quantum of plot of land or part thereof of the same character within the near vicinity of the transferred plot of land or part thereof.] [Inserted, ibid, w.e.f. 1.11.2010.]
