Section 2(10) in West Bengal Land Reforms Act, 1955
(10)[ "raiyat" means a person or an institution holding land for any purpose whatsoever;] [Subsection (10) substituted by West Bengal Act No. 50 of 1981, w.r.e.f. 7.8.1969, the old sub-section read as follows: (10) raiyal means a person who holds land for purpose of agriculture;.]
