Section 43(3) in West Bengal Land Reforms Act, 1955
(3)When a Co-operative Farming Society has been registered under sub-section (2), all lands, excluding homesteads, belonging to the members thereof and forming one compact block, whether owned by them at the time when they became such members or acquired by them subsequently, shall vest in the society, and no member shall be entitled to hold in his personal capacity any land, excluding homestead, which together with any land belonging to him but vested in the society under the provisions of this sub-section exceeds the ceiling area applicable to him under Chapter II-B.
