[14th March, 1885]Supplemented : Bengal Act No. 3 of 1895.Repealed in Part and Amended : Act No. 38 of 1920; Bengal Act No. 1 of 1907; Bengal Act No. 4 of 1928; Bengal Act No. 2 of 1930 and E. B. & A. Act No. 1 of 1908.Adapted : The Government of India (Adaptation of Indian Laws) Order, 1937; the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948 and the Adaptation of Laws Order, 1950.An Act to amend and consolidate certain enactments relating to the Law of Landlord and Tenant within the territories under the administration of the Lieutenant-Governor of Bengal.Whereas it is expedient to amend and consolidate certain enactments relating to the law of Landlord and Tenant within the territories under the administration of the Lieutenant-Governor of Bengal.It is hereby enacted as follows :-
