Section 25 in The West Bengal Non-Agricultural Tenancy Act, 1949
25. Saving as to statements in instruments of transfer where landlord is not a party. -
Notwithstanding anything contained in the Indian Evidence Act, 1872, nothing contained in any instrument of transfer to which the landlord is not a party shall be evidence against the landlord of the permanence, the amount or fixity of rent, the area, the transferability or any incident of any tenancy referred to in such instrument.
