Section 14(5) in West Bengal Land Reforms Act, 1955
(5)For the purpose of preventing fragmentation of 1[plot of lands] as a result of partition to the State Government may by order made in this behalf specify an area, which in its opinion is the minimum unit for effect [utilisation] [Substituted by West Bengal Land Reforms Act No. 50 of 1981, w.r.e.f. 7.8.1969, for cultivation.] in the interest of [xxx] [Omitted the word "agricultural" by ibid.] production [or in the public interest] [Inserted by ibid.] as the standard area, and different standard areas may be specified for different localities or for different classes of land.
