Section 59 in The West Bengal Non-Agricultural Tenancy Act, 1949
59. Non-agricultural tenant not liable to transferee of landlords interest for rent paid to former landlord without notice of the transfer. -
(1)A non-agricultural tenant shall not, when his landlords interest is transferred, be liable to the transferee for rent which became due after the transfer and was paid to the landlord whose interest was so transferred, unless the transferee has before the payment given notice of the transfer to the non-agricultural tenant.(2)Where there is more than one non-agricultural tenant paying rent to the landlord whose interest is transferred, a general notice from the transferee to the non-agricultural tenants published in the prescribed manner shall be a sufficient notice for the purposes of this section.
