Section 30 in The West Bengal Non-Agricultural Tenancy Act, 1949
30. Procedure where both non-agricultural and other lands are concerned. -
[When an order] [Words substituted for the words and figures 'Notwithstanding anything contained in the Bengal Tenancy Act, 1885, when an order' by W.B. Act 8 of 1974.] has been made under section 29 directing a Revenue Officer to prepare a settlement rent-roll in respect of non-agricultural lands in any [district] [Word substituted for the words 'local area, estate or tenure' by W.B. Act 8 of 1974. ] or part thereof-[* * * * * * * *] [[Clause (a) omitted by W.B. Act 8 of 1974, which was as under:-'(a) the rents of such non-agricultural lands shall not be settled under Part II of Chapter X of the said Act;'.]](b)where any of such non-agricultural lands are comprised in a tenancy which includes lands other than non-agricultural lands, the Revenue Officer shall-(i)divide the tenancy so as to constitute separate tenancies for the non-agricultural lands and the other lands;(ii)apportion the existing rent between the tenancies so constituted; and(iii)estimate fair and equitable rents for the non-agricultural lands in accordance with the provisions of this Act.
