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Bengal Presidency - Section

Section 26 in Bengal Tenancy Act, 1885

26. Devolution of occupancy-right on death.

- If a raiyat dies intestate in respect of a right of occupancy, it shall, subject to any custom to the contrary, descend in the same manner as other immovable property : provided that, in any case in which under the law of inheritance to which the raiyat is subject his other property goes to the Government, his right of occupancy shall be extinguished.