Section 2(i) in West Bengal Estates Acquisition Act, 1953
(i)[ "intermediary" means a proprietor, tenure-holder, under-tenure holder or any other intermediary above a raiyat or non-agricultural tenant and includes a service tenure-holder and in relation to mines and minerals, includes a lessee and a sub-lessee;] [[Clause (i) Substituted by Section 2(2) of the West Bengal Estates Acquisition (Amendment) Act, 1957 (West Bengal Act No. 4 of 1957) (with retrospective effect), which read as under :
