Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 5] [Entire Act] Bengal Presidency - Subsection Section 5(4) in Bengal Tenancy Act, 1885 (4)In determining whether a tenant is a tenure-holder or a raiyat, the Court shall have regard to -(a)local custom; and(b)the purpose for which the right of tenancy was originally acquired.
