Section 76 in The West Bengal Non-Agricultural Tenancy Act, 1949
76. Protection of the interest of an under-tenant having the rights and liabilities of a tenant in case of sale for arrears of rent. -
Where the interest of a non-agricultural tenant in any non-agricultural land is sold in execution of a decree or of a certificate signed under the Bengal Public Demands Recovery Act, 1913, for arrears of rent due in respect of such land, the purchaser shall take free from all encumbrances which may have been created by such non-agricultural tenant or his predecessor-in-interest and is subsisting immediately before the purchase takes effect, but subject to the interest of any under-tenant having under section 22 the rights and liabilities of a tenant.
