Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

Bengal Presidency - Section

Section 16A in Bengal Tenancy Act, 1885

16A. Interpretation.

- In sections 13, 15 and 16 the words "persons succeeding", "transferee" "purchaser", "mortgagee" and "person becoming entitled to a permanent tenure by succession" include the successors-in interest of such persons, but do not include the landlord where he is the sole landlord.