Section 24(8) in The West Bengal Non-Agricultural Tenancy Act, 1949
(8)From the date of the making of the order under sub-section (5)-(i)the right, title and interest in the non-agricultural land or portion or share thereof accruing to the transferee from the transfer shall, subject to any orders passed under sub-section (7), be deemed to have vested free from all encumbrances which have been annulled or created after the date of transfer, in the immediate landlord or in the co-sharer tenant, as the case may be, whose application to purchase has been allowed under this section,(ii)the liability of the transferee for the rent due from him on account of the transfer shall cease, and(iii)the Court, on further application of such applicant, may place him in possession of the property vested in him.
