Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act] Bengal Presidency - Subsection Section 4(3)(c) in Bengal Tenancy Act, 1885 (c)non-occupancy-raiyats, that is to say, raiyats not having such a right of occupancy.