Section 8(4) in The West Bengal Non-Agricultural Tenancy Act, 1949
(4)The interest of the tenant in any non-agricultural land held under a lease to which the provisions of sub-section (1) apply shall, during the term specified in the lease, or where the tenant has exercised his option of renewal, during the term of such renewal-(i)in the case where such tenant dies intestate in respect of such interest, be transmitted by inheritance in the same manner as his other immovable property :Provided that in any case in which, under the law of inheritance to which such tenant is subject, his other property goes to the [Government] [Word substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], his interest in such land shall be extinguished ; and(ii)subject to the provisions of this Act, be capable of being transferred and bequeathed in the same manner and to the same extent as his other immovable property.
