14L. No raiyat to hold land in excess of the ceiling area.
[Subject to the provisions of sub-section (3) of section 14Q, section 14Y and sub-section (2) of section 14Z, on and from the commencement] [Substituted by West Bengal Land Reforms (Amendment) Act, 1996, dated 27.8.1996 (w.e.f. 27.8.1996).] of the provisions of this Chapter, no raiyat shall be entitled to own, in the aggregate, any land in excess of the ceiling area applicable to him under section 14M.
