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[Cites 0, Cited by 1] [Section 14M(2)] [Section 14M] [Entire Act]

State of West Bengal - Subsection

Section 14M(2)(b) in West Bengal Land Reforms Act, 1955

(b)where such number exceeds five, 5.00 standard hectares, plus 0.50 standard hectare for each member in excess of five, so, however, that the aggregate of the ceiling area shall not, in any case, exceed 7.00 standard hectares.