Section 90 in The West Bengal Non-Agricultural Tenancy Act, 1949
90. Computation of the period for which non-agricultural land has been held in certain cases. -
If any non-agricultural land has been held by a tenant from before the commencement of the Bengal Non-Agricultural Tenancy (Temporary Provisions) Act, 1940-(a)under a lease in writing and the time limited by such lease has expired either before such commencement or at any time during the period the said Act has been in force and the tenant has continued to hold such land during such period, or(b)under a lease in writing but no term is specified in such lease, or(c)without a lease in writing,then in calculating for the purposes of sections 7 and 9 the period for which such land has been held by such tenant,-(i)in the case where the land has been held under a lease in writing and the time limited by such lease has expired at any time during the continuance in force of the said Act, the period for which such land has been held during such continuance after the expiration of the time limited by such lease, and(ii)in other cases, the period for which the said Act has been in force, shall be excluded.
