Section 41(1) in The West Bengal Non-Agricultural Tenancy Act, 1949
(1)When the rent of the non-agricultural land comprised in a tenancy is settled under this Chapter, [******] [Words, figures and letter 'or under Chapter X of the Bengal Tenancy Act, 1885,' omitted by W.B. Act 8 of 1974.] after an order under section 27 has been made, it shall not, except on the ground of a landlords improvement or of a subsequent alteration in the area of such land, be enhanced, in the case where such land is held by a tenant or by an under-tenant having under section 22 the rights and liabilities of a tenant, for fifteen years and in the case where such land is held by an under-tenant having no such rights and liabilities, for five years ; and no such rent shall be reduced within the period aforesaid save on the ground of alteration in the area of the non-agricultural land comprised within the tenancy.
