Section 72(1) in The West Bengal Non-Agricultural Tenancy Act, 1949
(1)A tenant holding any land not being non-agricultural land which is situated within any area to which this Act extends or his landlord, may apply to the Collector for the conversion of such land into a tenancy to which the provisions of this Act apply and, on receipt of such application, the Collector shall, by order in writing, direct such conversion subject to payment of such rent not exceeding twice the rent for the time being payable for such land, as the Collector may fix :Provided that no landlord shall be entitled to apply under this sub-section for such conversion of any land except in the case where such land is being used by the tenant by whom it is held for any purpose not connected with agriculture or horticulture without the express or implied consent of the landlord :Provided further that no order under this sub-section shall be passed without notice, the prescribed process fee for which shall accompany the application,-(i)in the case where such application is made by a tenant, to the landlord or the entire body of landlords and to the co-sharer tenants, if any, and(ii)in the case where such application is made by a landlord, to the co-sharer landlords, if any, and to the tenant or if there be more than one tenant to all such tenants.
