Section 3(2) in The West Bengal Non-Agricultural Tenancy Act, 1949
(2)"Tenant" means a person who has acquired [a right to hold non-agricultural land directly under the State] [Words substituted for the words 'from a proprietor or a tenure-holder a right to hold non-agricultural land' by W.B. Act 8 of 1974.] for any of the purposes provided in this Act, and includes also the successors-in-interest of persons who have acquired such a right.
