Section 78 in The West Bengal Non-Agricultural Tenancy Act, 1949
78. Purchase of non-agricultural tenancy in execution of a decree for arrears of rent to take effect from the date of confirmation of the sale. -
Notwithstanding anything contained in the Code of Civil Procedure, 1908, whenever the interest of any non-agricultural tenant in any non-agricultural land is sold in execution of a decree for arrears of rent, and the sale is confirmed, the purchase shall take effect from the date of confirmation of the sale.
