Section 2(k) in West Bengal Estates Acquisition Act, 1953
(k)"non-agricultural tenant" means a tenant of non-agricultural land who holds under a proprietor, a tenure-holder [, a service tenure-holder] [Inserted by Section 2 of the West Bengal Estates Acquisition (Amendment) Act, 1960 (West Bengal Act No. 17 of 1960) (with retrospective effect).] or an under-tenure-holder;
