Section 14M(4) in West Bengal Land Reforms Act, 1955
(4)In determining the extent of land owned by the raiyats in a family or the sole surviving member of a family or an adult unmarried person, the share of such raiyat or raiyats, or such sole surviving member, or such adult unmarried person, as the case may be, in the lands owned by a co-operative society, company, cooperative farming society, Hindu undivided family or a firm shall be taken into account.Explanation.For the purposes of this sub-section, the share of a raiyat in a family or the sole surviving member of a family or an adult unmarried person in the lands owned by a cooperative society or a joint family shall be deemed to be the extent of land which would be allotted to such raiyat or person had such lands been divided or partitioned, as the case may be.
