Section 20(3) in The Bengal Public Demands Recovery Act, 1913
(3)Notwithstanding anything contained in sub-section (1), in areas in which Chapter XIV of the Bengal Tenancy Act, 1885 (VII of 1885) is in force, where a tenure or holding is sold in execution of a certificate for arrears of rent due in respect thereof, the tenure or holding shall, subject to the provisions of Section 22 of the Act, pass to the purchaser subject to the interests defined in that Chapter as "protected interests" but with power to annul the interests defined in the Chapter as incumbrances :Provided as follows :(i)a registered and notified incumbrance within the meaning of that Chapter shall not be so annulled except in the case prescribed; and(ii)the power to annul shall be exercisable only in the manner prescribed.
